MS. Y Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Leave granted

(2.) The present appeal has been filed against the final judgment and order dtd. 20/9/2021 passed in S.B. Criminal Miscellaneous Bail Application No. 14458 of 2021 by the High Court of Rajasthan, at Jaipur, whereby the High Court granted regular bail to respondent no. 2 ­ accused.

(3.) The counsel for the appellant-prosecutrix submits that the High Court erred in granting bail to the respondent no. 2 ­accused in a mechanical manner without any reasoning. Learned counsel submits that the High Court did not consider the facts of the case before it, more particularly, the gravity of the offences alleged to have been committed by the respondent no. 2 ­ accused. Additionally, the High Court did not consider that the respondent no. 2 - accused is a hardened criminal with nearly twenty criminal cases pending against him. Under such circumstances, this Court should exercise its jurisdiction under Article 136 of the Constitution and set aside the bail granted to respondent no. 2 ­ accused.