MANOJ DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant bail application has been filed by the petitioners -

(2.) Learned counsel for the petitioners submitted that in the FIR dtd. 28/5/2022, the complainant was informed by the petitioner-accused No.1 that the deceased died on account of an injury inflicted by her with an iron rod. It was further informed by her that the petitioner-accused No.2 has helped her in hiding the evidence related to the said incident. Learned counsel submitted that all the witnesses including the complainant have not supported the prosecution story in their statements recorded before the competent criminal court and have turned hostile. Learned counsel for the petitioners submitted that in view of the aforesaid reason, the probability of conviction of the petitioners is very less. He lastly submitted that no useful purpose would be served by keeping them behind the bars, therefore, the benefit of bail should be granted to the petitioners.

(3.) Heard.