SHAREEN GANI Vs. U.T. OF J&K

JUDGEMENT

(1.) The petitioner has invoked jurisdiction of this Court under Sec. 483 of BNSS seeking her enlargement on bail in a case arising out of FIR No. 525/2013 for offences under Sec. 302/364/363/120-B RPC registered with Police Station, Rajouri, which is stated to be pending before the court of learned Additional Sessions Judge, Rajouri.

(2.) As per allegations made in the chargesheet, co-accused Imtiaz Ahmed, who happens to be the husband of the petitioner, is alleged to have kidnapped a minor male child aged about nine years when the said child was on his way back from school to his home at around 2 pm to 2.30 pm. It is alleged that the co-accused Imtiaz Ahmed had hatched a criminal conspiracy with his wife, the petitioner herein, for abducting the child, namely, Saliq Mansoor from near Kheora Danishabad Colony Link Raod and after abducting him, he was taken to a rented room at Bela Colony where he was wrongfully confined with the purpose of obtaining ransom from father of the child. However, when the police came into action, the petitioner and her husband panicked and they strangulated the child and committed his murder. The dead body of the child was stuffed by the petitioner and co-accused in a big plastic bag, which was thrown in the rented room and both the accused fled away from the spot.

(3.) After conducting investigation of the case, the chargesheet was filed against the petitioner and co-accused before the competent court and during the investigation of the case, the petitioners came to be arrested on 12/10/2013. The chargesheet was produced before the competent court on 6/12/2013 wherein it was alleged that offences under Sec. 302, 364, 363, 120-B RPC stand established against the petitioner and co-accused.