KOYALI DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This anticipatory bail application has been filed under Sec. 438 Cr.P.C. by the petitioner apprehending her arrest in connection with F.I.R. No.277/2016, Police Station Udaimandir, District Jodhpur, for the offences under Ss. 420, 406, 120B I.P.C.

(2.) Learned counsel for the petitioner submits that the petitioner is an old lady aged 82 years and is suffering from several old age ailments. In such circumstances, no useful purpose will be served by sending the petitioner in jail for an indefinite period. Thus, the petitioner may be released on anticipatory bail.

(3.) Learned Public Prosecutor and learned counsel for the complainant have vehemently opposed the prayer for anticipatory bail.