SMT. SUNITA RAWAT Vs. STATE OF U.P.
LAWS(ALL)-2021-6-21
HIGH COURT OF ALLAHABAD
Decided on June 23,2021

Smt. Sunita Rawat Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

HONBLE MOHD.FAIZ ALAM KHAN,J. - (1.)Heard Shri Gulam Mustafa, learned counsel for the accused-applicant as well as Shri Rishikesh Verma, learned A.G.A. for the State and perused the record including the case diary provided by learned A.G.A.
(2.)This bail application has been moved by the accused/applicant- Smt. Sunita Rawat for grant of bail, in Case Crime No. 05 of 2019, under Section 420 and 406 I.P.C, Police Station Kotwali, District Unnao, during trial.
(3.)Learned counsel for the accused-applicant while pressing the bail application submits that the applicant has been falsely implicated in this case and she has not committed any offence as claimed by the prosecution.


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