VANDANA Vs. STATE

JUDGEMENT

(1.) The status report has been submitted by the State.

(2.) Submissions have been made on behalf of either side.

(3.) It is submitted on behalf of the applicant that the applicant has been falsely implicated in the instant case with it having been submitted to the effect that the other three co-accused in the matter are on bail and that there are no previous adverse antecedents against the applicant.