VIMLA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This bail application under Sec. 439 Cr.P.C. is laid by petitioner in connection with an FIR No.531/2021 registered at Police Station Anupgarh, District Sriganganagar, wherein she is charged for offences punishable under Ss. 383, 384, 389, 420 and 120B of IPC.

(2.) Learned counsel for the petitioner submits that co-accused Savita @ Kavita has already been enlarged on bail vide order dtd. 22/11/2021 by coordinate Bench of this Court. She also submits that the petitioner is in judicial custody since considerable time. The conclusion of the trial will take time, therefore, benefit of bail may be granted to the petitioner.

(3.) Learned Public Prosecutor opposed the bail application. Having heard learned counsel for the parties and considering the fact that co-accused Savita @ Kavita has already been enlarged on bail, without expressing any opinion on merits of the case, this Court deems it just and appropriate to grant indulgence to the petitioner by enlarging him on bail.