DEEPIKA GUPTA Vs. STATE

JUDGEMENT

(1.) By way of the present applications, the petitioners are seeking anticipatory bail in FIR No.570/2017 registered under Sections 376D/506/34 Penal Code at P.S. Model Town, North West District, Delhi.

(2.) As the bail applications filed by the petitioners before the ASJ, North: Rohini Courts, Delhi, were disposed of vide a common order dated 31.05.2019, the applications are taken up for hearing and disposed of vide this common order.

(3.) It is noted that in so far as Deepika Gupta is concerned, the chargesheet was filed under Sec. 506/34 Penal Code whereas against Sanjay Gupta and Gautam Surajgarhia, the charge-sheet was filed under Sections 376D/506/34 IPC.