SANTOSH @ SUKHI DEVI Vs. STATE

JUDGEMENT

(1.) This bail application has been filed on behalf of accused Santosh @ Sukhi Devi for offence under Section 302 Indian Penal Code in FIR No. 49/2001 at Police Station Maroth Distt. Nagaur. Her bail application has been rejected by the learned Addl. Sessions Judge Parbatsar by its order dated 4.9.2001.

(2.) Learned counsel for the petitioner submits that she is in custody since 13.8.2001. Challan has already been filed and there are only circumstantial evidence against her and her husband Suja Ram for the murder of Sarvan Ram whose dead body was found in well five days after the occurrence and that she has been implicated by Babu Lal and Kishan Singh in their statement recorded under section 161, Criminal Procedure Code three months after the occurrence. It is further submitted that she is a woman and resident of Tehsil Nawa Distt. Nagaur and having immovable property therefore, there is no likelihood of her absconding, therefore, she be released on bail.

(3.) Learned P.P. has opposed it.