STATE Vs. MAVLUDA ALIKULOVA

JUDGEMENT

(1.) Crl. M.A. No. 18141/2015 (Exemption) Exemption allowed, subject to all just exceptions. Accordingly, the application is allowed.

(2.) Learned counsel appearing on behalf of the petitioner submits that vide order dated 5th June, 2015, the bail of the respondent was dismissed by learned Metropolitan Magistrate. Thereafter, there was no change of circumstances, however, vide order dated 13th July, 2015, the learned Additional Sessions Judge admitted her on bail.

(3.) On perusal of order dated 5th June, 2015, the learned Metropolitan Magistrate recorded in its order that verification report of visa of the respondent/accused has not been received from Uzbekistan Embassy and investigation of the case is at initial stage. Whereas in order dated 13th July, 2015, the learned Additional Sessions Judge recorded in its order that the respondent/accused is in custody since 21.05.2015. The investigation is substantially completed and the relevant records have been received from concerned Embassy.