MS. TAMANNA Vs. STATE OF NCT

JUDGEMENT

(1.) Present petition under Sec. 439 (2) Crimial P.C. read with Sec. 482 Crimial P.C. has been filed on behalf of the petitioner for setting aside of an order dated 30.09.2014 whereby the respondents No. 2 to 5 (hereinafter referred as 'the respondents') were granted bail in case FIR No. 236/2014 registered under Sections 363/376D/34 Penal Code and Sections 4/6 POCSO at PS Sonia Vihar. Status report is on record. The petition is contested by the respondents.

(2.) I have heard the learned counsel for the parties and have examined the file. Undisputedly, the respondents are facing trial in case FIR No.236/2014 registered at PS Sonia Vihar. By an order dated 30.09.2014, the respondents were granted bail upon certain conditions. At the time of grant of bail, the respondents were in custody since 27.05.2014.

(3.) Perusal of the trial court record reveals that the prosecutrix 'X' (assumed name), her sister - Ms. Bushra and other material witnesses have already been completely examined. Only certain police officials remain to be examined.