REKHA Vs. STATE OF U.P.

JUDGEMENT

(1.) Rights of children who get confined to jail with their parents consequent to rejection of bail of the latter arise for consideration in this case (apart from other grounds for bail).

(2.) Shri Rahul Upadhyay, learned counsel for the applicant made the following submissions:

(3.) Shri Ashok Mehta, learned Additional Advocate General assisted by Shri Paritosh Kumar Malviya, learned AGA-I made the following submissions: