LAWS(TLNG)-2021-8-81

SHABANA BEGUM Vs. STATE. OF RELANGANA

Decided On August 03, 2021
Shabana Begum Appellant
V/S
State. Of Relangana Respondents

JUDGEMENT

(1.) This Criminal Petition, under Ss. 437 and 439 of the Code of Criminal Procedure, 1973 (Cr'P'C')' is filed by the petitioner/A-2 to release her on bail in connection with Crime No.45 of 2O21 of P.S. Kanchanbagh, Hyderabad' registered for the offences punishable under Ss. 376(2)(f)(n), 376(3\, 342 and 50 of the Indian Penal Code.

(2.) Heard the learned counsel for the petitioner/A-2 and the learned Assistant. Public Prosecutor for the State and perused the record.

(3.) Learned counsel for the petitioner submits that the petitioner is innocent of the crime alleged and that the police have foisted a false case against her. It is further submitted that the petitioner is in custody since 12.03.2O21. She is willing to abide by any terms and conditions that are imposed by this Court in the event of granting her bail. Hence, it is prayed to enlarge the petitioner/A-1 or, bail.