CHHOTI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The applicant has filed this bail application under Section 438 Cr.P.C in FIR No.146/2021 registered at Police Station Karauli, District Karauli for the offences under Sections 353, 188, 269, 270 IPC, Section 51 of the Disaster Management Act and Section 3 of the Prevention of Damage to Public Property Act.

(2.) Heard learned counsel for both the sides and perused the material made available on record.

(3.) Lerned counsel for the applicant submits that this is a case of violation of Corona guidelines in which this lady has been falsely implicated. Other accused have already been enlarged on bail. There is no criminal antecedents of the accused applicant. The bail application deserves to be allowed.