MAYA DEVI (SMT.) Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioners have filed this petition under Section 438 Code of Criminal Procedure, 1973 seeking anticipatory bail in F.I.R. No. 120/2020 registered at Police Station Gandhi Nagar, District Ajmer for the offence under Sections 323, 143, 354, 452, 307, 336 Indian Penal Code, 1860(hereinafter referred to as 'I.P.C.').

(2.) Learned Counsel for the petitioners has submitted that the petitioners are ladies and are not attributed injury falling under Section 307 I.P.C. It is a case of version and cross-version. Petitioners have also suffered injuries in the incident. Petitioners are ready to join investigation.

(3.) Learned State Counsel as well as learned Counsel for the complainant have opposed the petition.