DILSHAD @ MONI & ORS Vs. STATE

JUDGEMENT

(1.) Ms. Anu Narula, Advocate has been appointed by Delhi High Court Legal Service Committee. The prosecutrix who is present in Court in person submits that she has engaged private counsel Mr. Sitab Ali Chaudhary, Advocate who is also present in Court.

(2.) In view of the fact that the prosecutrix has appointed a private counsel, Ms. Anu Narula, Advocate, appointed by DHCLSC is discharged.

(3.) Petitioners seek anticipatory bail in FIR No.246/2018 under Sections 323/354D/506/34 IPC read with Section 12 POCSO.