NENU DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with F.I.R. No.69/2021 of Police Station Rohat, District Pali for the offence punishable under Ss. 452, 427, 420, 467, 468, 471, 120B IPC. She has preferred this bail application under Sec. 439 Cr.P.C.

(2.) Counsel for the petitioner submits that the petitioner is a lady and offences are triable by the Magistrate. 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 Additional Advocate General has opposed the bail application.