KUNAL KAPOOR Vs. STATE

JUDGEMENT

(1.) Petitioners Kunal Kapoor, Varun Popli and Varun Sehgal seek bail in FIR No.800/06 under Section 363/376(2)(g)/506/341/342/366 IPC P.S. Janak Puri.

(2.) They along with co-accused Devender Singh @ Giani are the four persons put up for trial in the afore-noted FIR.

(3.) On 29.5.2007, all four accused persons were charged for having committed the offence punishable under Section 341/34 IPC, Section 342/34 IPC, 363/34 IC, Section 366/34 IPC, Section 376(2)(g)/34 IPC and Section 506/34 IPC.