LALITA NAYAK Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present application is filed under Sec. 439 of Cr.P.C. for grant of bail.

(2.) Before approaching this Court the present applicant filed application under Sec. 439 of Cr.P.C. before the Sessions Court. Vide order dtd. 23/1/2023, the learned Sessions Judge dismissed the application as premature because in the charge sheet filed against this applicant her arrest has not been shown.

(3.) Learned counsel for the applicant submits that he is already in jail and she was formally arrested.