RITU BATRA & ANR Vs. STATE & ANR

JUDGEMENT

(1.) Present petition under Section 439(2) Cr.P.C., 1973 has been preferred by the petitioners - victim's daughters to challenge the legality and correctness of an order dated 27.02.2015 of learned Addl. Sessions Judge in FIR No.940/2014 registered under Sections 302/201/364/380/404/411/ 457/34 IPC at PS Dwarka North whereby respondent No.2 - Atul Kumar (hereinafter referred as 'the respondent') was granted regular bail under Section 439 C.P.C. The petition is contested by respondent.

(2.) I have heard the learned counsel for the parties and have examined the file.

(3.) Admitted position is that the respondent along with co-accused - Pramod Kumar @ Pintu, Rohit Gupta @ Gulshan and Gaurav Sharma @ Guddu Pandit is facing trial in FIR No.940/2014 registered under Sections 302/201/364/457/380/411/404/34 IPC PS Dwarka. Main charge-sheet and supplementary charge-sheet have since been filed. The FIR in Delhi was lodged on 31.12.2014.