SURIYA BIBI Vs. STATE OF J&K

JUDGEMENT

(1.) Suriya Bibi, who is facing trial in case FIR No.37/2015 for offences under Sections 302/34 RPC has filed the present application for grant of bail on the following grounds:-

(2.) The State has filed objections wherein it is stated that the accused has committed serious offence and she is involved in a case for which the punishment of death or life imprisonment is prescribed, therefore, the bail cannot be granted in ordinary manner.

(3.) I have considered the rival contentions of learned counsel for the parties.