NISHA TALWAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE present petition has been filed for regular bail under Section 439 of Code of Criminal Procedure in FIR no.434 dated 10.08.2011, under Sections 420/468/471/473/120B IPC and Sections 3/4/5/6/7/8/9 of the Immoral Traffic (Prevention) Act, 1956 (hereinafter called as the 'Act'), registered at police station Thanesar City, District Kurukshetra.

(2.) I have heard learned counsel for the parties and have gone through the whole record including the impugned order passed by learned Additional Sessions Judge, Kurukshetra dismissing bail application filed by petitioner.

(3.) IT has been contended by learned senior counsel for petitioner- accused that she has been continuing in custody since 10.08.2011 and however, trial has not been concluded so far.