RIFAT Vs. ABDUL SATTAR

JUDGEMENT

(1.) Abdul Sattar and Karamat Ali were admitted to Bail by learned Sessions Judge, Jammu in FIR No. 1/2012 registered at Police Station Janipur, Jammu under Sections 363/376 IPC.

(2.) The prosecutrix has approached this Court through her father seeking cancellation of their Bail.

(3.) I have perused the material placed on records, considered the submissions of the learned Senior Counsel appearing for the prosecutrix and those advanced by Ms. Monica Kohli appearing for the respondents-accused.