VIBHUTI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present second bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner, who is in judicial custody in connection with F.I.R. No.278/2019, Police Station Sadar Kotwali, District Banswara, registered for the offence punishable under Ss. 420, 406 and 120-B of the Indian Penal Code.

(2.) Heard and considered the arguments advanced by learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.

(3.) Learned counsel for the petitioner stated that at the time of rejection of first bail application (No.16819/2021) by this Court, vide order dtd. 5/1/2022, liberty was granted to file a fresh bail application after filing of the charge-sheet; thereafter, charge- sheet has been filed; offences are triable by Magistrate; petitioner is a lady; benefit of bail has been granted to co-accused persons, viz., Dinesh, Deepak, Kishan, Rameshchandra and Dinesh; petitioner is behind the bars since 1/9/2021; and trial will take time. With these submissions, learned counsel for the petitioner prayed that the benefit of bail may also be granted to the petitioner.