RAJA BEGUM Vs. MEHRAJ

JUDGEMENT

(1.) A case under FIRNo.188/09 was registered on 10th of June, 2009 against the respondent under Section 323 RFC with Police Station, Anantnag. When the injured passed away on 16.06.2009, an offence under Section 302 RFC was added during the investigation of the case and the accused-respondent was accordingly arrested. Before filing of report under Section 173 Cr.P.C bail application was filed on behalf of the respondent, which was considered by the learned Principal Sessions Judge, Anantnag, who vide order dated 31.07.2009 enlarged the respondent on bail on furnishing bail bonds worth Rs.30,000/-. The bail order was hedged with some conditions.

(2.) It is this bail order which is subject matter of this petition and prayer is made for quashment of the same.

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