SUNITA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The jurisdiction of this Court has been invoked by way of filing an application under Sec. 439 Cr.P.C. at the instance of accused-petitioner. The requisite details of the matter are tabulated herein below: <FRM>JUDGEMENT_21_LAWS(RAJ)4_2024_1.html</FRM>

(2.) It is averred in this criminal misc. bail application that no case for the alleged offences is made out against the petitioner and her incarceration is not warranted. There are no factors at play in the case at hand that may work against grant of bail to the accused-petitioner and she has been made an accused based on conjectures and surmises.

(3.) Contrary to the averments made in the bail application, learned Additional Government Advocate opposes the bail application and submits that the present case is not fit for enlargement of accused on bail.