RADHA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned Public Prosecutor and also perused the material on record.

(2.) The petitioner has been arrested in FIR No.124/2017 of Police Station Kotwali, District Banswara for the offences punishable under Ss. 302, 120(B) and 201/34 IPC. She has preferred this second bail application under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioner has submitted that the allegation against the petitioner is to the effect that she conspired with her husband committed murder of deceased Mahesh Kumar. It is also submitted that the police have failed to collect any direct evidence regarding role of the petitioner in commission of crime and the case against the petitioner is based on circumstantial evidence only. It is further submitted that the petitioner is a lady and in custody since 22/9/2017 and till date trial against her has not been concluded. It is also submitted that the allegation of inflicting fatal injury by a knife is against co-accused Kaptan Shukla, who happens to be the husband of the petitioner.