(1.) LEARNED counsel for the applicants prays for and is granted permission to withdraw this application so far as the applicant No. 1 Gunneram is concerned. His application is dismissed as withdrawn.
(2.) SO far as the applicant No. 2 Kastoori Bai is concerned, heard learned counsel for the parties and perused the case diary.
(3.) IT is stated that the SDOP Bhander, received secret information that some Badmash are staying in the house of the applicant. It is alleged that when SDOP alongwith police party went to the house of the applicant, then co-accused Harnam and Gunneram started firing at the police party and some other co-accused also started firing. The allegation against the present applicant is that she started throwing stones and bricks over the police party, causing injuries to police constables. But, the submission of learned counsel for the applicant is that the applicant has been falsely implicated and the story of the prosecution is concocted one. It is submitted that no specific injury has been attributed to the present applicant. The applicant is stated to be an old lady of 65 years. Injuries to the injured are simple in nature. Co-accused Dashrath has already been granted bail after his arrest.