(1.) Heard Sri Ram Jee Saxena, learned counsel for the applicant - Smt. Munesh and the learned A.G.A on her prayer for bail in connection with Case Crime No.219/2015, under Sections 147/148/149/302/120-B IPC, P.S. Inchauli, Meerut.
(2.) It is submitted that it is a case of absolute false implication on account of previous enmity. It is further submitted that no overt act has been assigned to the applicant/lady, from whom nothing incriminating is recovered and that the only allegation against her is that of alleged conspiracy, applicant is languishing in jail since 13.4.2015, trial is not likely to be concluded in the near future, she be enlarged on bail.
(3.) Learned A.G.A has vehemently opposed the bail on the ground that applicant is the wife of the deceased Ajit; she is an accused for his murder along with Ravi, Kashi Ram & Ved Pal, latter is in jail, she is a frequent visitor in jail to meet Dimag Singh, a co-accused and that after applicant was released on bail, she started extending threats to her Dewar Babloo who was doing pairvi of the murder case of her husband. It is further submitted that according to informant, who is a last seen witness, deceased was taken by Dimag Singh, a close associate of Ved Pal and that it is the applicant and son of Ved Pal, i.e., co-accused Ravi, who is doing pairvi from the side of the applicant in the murder case of her husband. He thus submits that the link in the chain is established and once applicant has misused the liberty of bail by getting her husband eliminated with the help of her co horts, she, if bailed out again, may again misuse the liberty, her bail is liable to be rejected.