REKHA CHOUDHARY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Accused-petitioner who was apprehended pursuant to investigation into FIR No. 613/2017 registered at Police Station Hanumangarh Junction has preferred this third bail application.

(2.) In the FIR aforesaid, petitioner and her two other accomplices namely Sahdev and Suresh Kumar are castigated for offence punishable under Ss. 307, 326, 201, 323, 120-B and 34 IPC besides for offence under Sec. 3/25 of the Arms Act.

(3.) First bail application bearing No. 10767/2017 was dismissed as not pressed on 13th of December, 2017. Second Bail Application No. 2736/2018 was laid after submission of chargesheet in the matter, but same was also rejected by a detailed order on 23rd of April, 2018.