MARIYA SPOUSE Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The jurisdiction of this court has been invoked by way of filing an application under Section 439 CrPC at the instance of accused-petitioner. The requisite details of the matter are tabulated herein below:

(2.) Briefly stated that facts of the case are that on 27.10.2023, upon receiving credible information, I.C. Police Station Officer Mr. Ishak Mohammad, S.U.N., proceeded to the spot where the deceased, Mrs. Hussaina and Mrs. Sara Bai, were found. The crime scene was secured, and both bodies were shifted to the mortuary at MBGH for further procedures.

(3.) It is contended on behalf of the accused-petitioner that no case for the alleged offences is made out against her 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.