TARA BAI Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD .

(2.) THIS is first bail application filed by the applicant under Section 438 of Cr.P.C. for grant of anticipatory bail.

(3.) IT is submitted by learned counsel for the applicant that she has falsely been implicated in the alleged offence. The applicant has not committed any offence. It is further submitted that co -accused Samudra Singh has been granted anticipatory bail vide order dated 5.5.2014 passed in M.Cr.C. No. 3680/2014 and the case of the applicant is identical with the co -accused. Hence, prayed for anticipatory bail.