RAFAT Vs. STATE OF H.P.

JUDGEMENT

(1.) Applicant- Rafat filed the present application, under Sec. 439 of the Code of Criminal Procedure (hereinafter referred to as 'Cr.P.C.'), for releasing her on bail, during the pendency of trial, in case FIR No. 68 of 2021, dtd. 26/10/2021, registered with Police Station, Kandaghat, District Solan, under Ss. 302, 201 read with Sec. 120-B of the Indian Penal Code (hereinafter referred to as 'the IPC) and Ss. 25(1)(A) and 27(2) of Arms Act,1959.

(2.) According to her, as per allegations, levelled against her, she had illicit relations with one Sarik Khan and she had conspired with him to kill her husband, Bashid Khan.

(3.) The investigation, in the present case, is stated to be complete and she has been charged under Sec. 120-B of the IPC, by the Court on 2/7/2022.