BABITA Vs. STATE

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No. 183/2021 of Police Station Pratapgarh, District Pratapgarh, for the offence punishable under Ss. 420, 406 & 120-B of IPC. She has preferred this bail application under Sec. 439 Cr.P.C.

(2.) Learned counsel for the petitioner submits that offences are triable by Magistrate and petitioner is lady. Counsel further submits that the challan of the case has already been presented and no investigation is pending against the petitioner. The accused-petitioner is in judicial custody and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioner.

(3.) Learned Public Prosecutor has opposed the bail application. Having regard to the totality of the facts and circumstances of the case, without expressing any opinion on the merits of the case, I deem it just and proper to grant bail to the accused petitioner under Sec. 439 Cr.P.C.