RITU CHHABARIA Vs. UNION OF INDIA

JUDGEMENT

(1.) The present writ petition under Article 32 of the Constitution of India has been filed by the writ petitioner herein seeking the release of her husband on default bail. The writ petition also raises an issue of grave importance of personal liberty enshrined under Article 21 of the Constitution of India.

(2.) Briefly, the facts relevant to the present writ petition are that an FIR was lodged under Sec. 120(B) read with Sec. 420 of the Indian Penal Code, 1860 (for short, 'IPC') along with Ss. 7,12 and 13(2) read with Sec. 13(1)(d) of the Prevention of Corruption Act, 1988, wherein the writ petitioners husband was not named.

(3.) Subsequently, two supplementary chargesheets were filed, wherein the writ petitioners husband (hereinafter referred to as "accused") was made a prosecution witness in the supplementary chargesheet dtd. 26/5/2020. Multiple other supplementary chargesheets were later filed, and the accused was not named in any of the said chargesheets.