MOOMAL BOOB Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned Public Prosecutor and also perused the material on record.

(2.) The petitioner has been arrested in FIR No. 221/2019 of Police Station CPS ACB Jaipur, District ACB Jodhpur for the offences punishable under Sec. 120-B IPC and Sec. 7-A of Prevention of Corruption Act. She has preferred this bail application under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioner has submitted that the interrogation from the petitioner is completed and she is in judicial custody.