HANMANTHI Vs. THE STATE

JUDGEMENT

(1.) THE petitioner has filed this petition under Section 439 of Cr.P.C., seeking to grant her bail in connection with Crime No. 91/2014 of Yadgiri Rural Police Station registered for the offences punishable under Sections 326(A), 307 r/w 34 of IPC.

(2.) I have heard the learned counsel appearing for the parties and perused the complaint, FIR and order passed by the Sessions Court rejecting her bail petition filed under Section 439 of Cr.P.C.

(3.) WHEREAS the learned High Court Government Pleader appearing for the respondent police submits that the major offence committed by the petitioner is under Section 307 of IPC which is punishable with the imprisonment of life. Even though the charge sheet has been filed, if the petitioner is released on bail she has every chance of tampering the prosecution witnesses. He further submits that the Sessions Court has rejected her bail application filed under Section 439 of Cr.P.C. on the ground that investigation is pending and charge sheet is yet to be filed. Now the charge sheet has been filed and therefore it is open for the petitioner to approach the Sessions Court for grant of bail.