NISHA SHRIVAS Vs. STATE OF C G

JUDGEMENT

(1.) The applicants have filed this first bail application under Section 438 of the Code of Criminal Procedure, 1973 for grant of anticipatory bail as they are apprehending their arrest in Crime No. 225/13, registered at Police Station Newai, Durg for the offence punishable under Sections 498(A)/34 of the Indian Penal Code. I have heard learned counsel for the parties and perused the case diary.

(2.) Learned counsel for the applicants submits that this is first bail application filed on behalf of the applicants for grant of anticipatory bail. No other application of this nature is pending or decided by this Court or by the Apex Court. The application is supported by the affidavits of the applicants.

(3.) Learned counsel for the applicants further submits that the applicants have not committed any offence and they have been falsely implicated in crime in question. He further submits that applicant No. 1 is elder sister-in-law and applicant No. 2 is mother-in-law of the complainant respectively.