NOORJAHAN Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) HEARD the learned counsel for the applicant-accused and the learned Assistant Govt. Advocate.

(2.) SEVEN persons were named in the first information report who have commit­ted the crime and recovery of the booty was made from them. Six of them have been released by the Sessions Judge. The bail application of the applicant was rejected in view of the fact that some costly items were recovered from her pos­session. However, there is nothing to in­dicate that the ornaments recovered from her, were of gold. In the circumstances, I find it to be a fit case for bail.