LAWS(SC)-2022-11-113

SARITA SWAMI Vs. STATE OF RAJASTHAN

Decided On November 21, 2022
Sarita Swami Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) Leave granted.

(2.) We have heard learned counsel for the appellant, a judicial officer.

(3.) The bail application was decided by the judicial officer arising from the FIR No.203/2020 for offence under Sec. 302 of the IPC.