SHOKHISTA Vs. STATE

JUDGEMENT

(1.) ALLOWED subject to just exceptions. Application disposed of.

(2.) THIS Revision Petition is directed against the Order dated 25th August, 2005, of the Metropolitan Magistrate, whereby the learned Magistrate has refused to accept the bail of the Petitioner who was admitted to bail on her furnishing a personal bond and surety in the sum of Rs. 10,000/- each. The bail bond was rejected on the ground that the Petitioner is a national of Uzbekistan and is not in a position to furnish a local surety.

(3.) NOTICE , Ms. Mukta Gupta, Advocate, accepts Notice on behalf of the State. She submits that the Petitioner who is a foreign national if permitted to deposit bail bond, there will be no check on her and that she is likely to flee from justice.