SHYAMU BAI Vs. STATE

JUDGEMENT

(1.) This anticipatory bail application has been filed by the petitioner apprehending her arrest in connection with FIR No.372/2019, Police Station Kapasan, District Chittorgarh for the offences under Sections 341, 323, 307, 447/34 IPC.

(2.) Learned counsel for the petitioner submits that accusedpetitioner is a lady and she has has been falsely implicated in this case, therefore, no useful purpose would be served by sending the petitioner behind the bars for indefinite time. Thus, the petitioner may be released on anticipatory bail.

(3.) Learned Public Prosecutor vehemently opposed the prayer for anticipatory bail.