AMRIT KUMARI & ORS. Vs. STATE OF J&K

JUDGEMENT

(1.) This bail application is filed on behalf of four accused persons. Out of these four accused persons, petitioners Nos. 1 and 2 have been granted interim bail by this Court on 03.03.2009 and that interim bail is continuing till date.

(2.) FIR No. 09/08 under Section 498-A read with Section 34 RPC was filed against the accused-petitioners on 15.02.2008. The occurrence had allegedly taken place on 20.01.2008 and the accused were arrested on 17.02.2008. Report under Section 173 Cr.P.C. was filed before the Court of competent jurisdiction. The bail application was initially filed before the learned Chief Judicial Magistrate, Rajouri on 03.03.2008, which was rejected on 10.03.2008. One more bail application was filed by the accused-persons on 15.03.2008, which was also rejected on 10.05.2008. The accused-persons thereafter filed another bail application before learned Sessions Judge, Rajouri, which was rejected on 11.09.2008.

(3.) Heard learned counsel for petitioners. Considered the matter.