LEELA Vs. STATE

JUDGEMENT

(1.) LEARNED counsel for the rival parties are heard. Applicant apprehends arrest in connection with offences punishable u/S. 302/34 and Section 3(2)(v) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, registered as Crime No. 995/2010, at Police Station Dabra District � Gwalior.

(2.) THIS is second anticipatory bail application filed after rejection of the first bail application on 30/01/2012 in M. Cr.C. No. 5372/2011 which was dismissed as withdrawn with liberty to file a regular bail application before the trial court with hope expressed that the trial court will expeditiously decide the application as she is a lady aged 22 years with an infant child.

(3.) LEARNED Public Prosecutor for respondent/ State on the other hand contends that the said deposition of eye witness Ronabai cannot be taken into account for any purpose in this bail application as the said statement was made in a trial which was being conducted not against the applicant but against the coaccused Vinod and prays for its rejection.