MANNU Vs. STATE

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No. 43/2022 of Police Station Peepalkhunt, District Pratapgarh for the offences punishable under Sec. 143, 341, 323, 302 & 120-B IPC. She has preferred this bail application under Sec. 439 Cr.P.C.

(2.) Learned counsel for the petitioner submits that the petitioner is a lady and she is in judicial custody since 23/3/2022. He further submits that the basic allegations are against Mohan and other persons who caused the injuries which caused death.

(3.) Learned counsel for the petitioner has taken this Court to the statement of Huki, who is the complainant and injured also.