MINAMU HAFUSA Vs. STATE

JUDGEMENT

(1.) This is an application seeking bail since the Applicant is incarcerated from January, 2020 on account of her alleged involvement in the offence punishable under Section 302 of the Indian Penal Code in Sessions Case (302) No.15/2020.

(2.) Mr. Poulekar, learned counsel for the Applicant submits that in this case there is no direct evidence and the prosecution at the highest relies on the circumstantial evidence. He submits that there are several discrepancies in the present theory about the extrajudicial confession made by the Applicant. He points out that in fact there is nothing on record to link the Applicant with the alleged death of Zeferino Baretto.

(3.) Mr. Poulekar submits that the Applicant has no criminal antecedents and she is willing to stand trial and indicate her innocence. He submits that the charge-sheet has already been filed and the apprehension of tampering with the evidence does not arise.