FARJANA Vs. STATE OF UTTARAKHAND & ANOTHER

JUDGEMENT

(1.) Heard learned Counsel of the applicant as well as learned Counsel of the private respondent no.

(2.) It appears that a case was registered against Smt. Farjana and her husband Mohd. Maksood Hassan at the instance of Smt. Chaman Tara as Case Crime No. 33/2005 under Section 467, 468, 420, 323, 504, 506 & 120B IPC, PS Dalanwala, District Dehradun. After registering the case Smt. Farjana and her husband Mohd. Maksood Hassan rushed to this Court by filing the Criminal Writ Petition No. 107/2005 (M/B) wherein this Court directed that no coercive methods like arrest, etc. shall be used against the petitioners without obtaining the prior permission from the Court.

(3.) This Court now has been apprised that chargesheet has been submitted after investigation a couple of years back whereupon the Criminal Case No. 504/2007, State v. Mohd. Maksood & Another is pending in the court of Chief Judicial Magistrate, Dehradun and the trial is underway. Smt. Farjana moved the present petition wherein it was also ordered that if she surrenders in the court below then her bail application will be disposed of without unreasonable delay.