SMT. JAMNA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In the instant second bail petitions only ground advanced before me on behalf of the petitioner is that petitioner's 22 months baby is also confined in Jail along with her. This fact could not have been raised at the time of submissions on first bail applications. Therefore the petitioner should be enlarged on bail looking to the well being of the child.

(2.) The learned Public Prosecutor as well as the learned counsel appearing on behalf of the complaint opposed the bail applications.

(3.) I have reflected over the rival submissions and carefully scanned the material placed on record as well as the report submitted by the Deputy Superintendent District Jail Jhunjhunu.