SMT. VIMALA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This bail application u/s 438 Cr.RC. has been filed by petitioners Smt. Vimala and Narayandas Sawami who apprehend their arrest in FIR No. 7/02 F.S. Mahila Thana, District Ajmer wherein the investigation is pending for the offences u/s 498-A and 304-B, I.RC.

(2.) Learned counsel for the petitioners has contended that this false case has been foisted on them. The case was found false by the police on investigation and F.R. was submitted. On protest petition, the court has taken cognizance vide order dated 16.10.03 Deceased Nanda had illicit relations with her brother-in-law (Devar) Mahesh. When this came to the notice of the family members, both of them committed suicide to save themselves of the ignominy. Co-accused Naresh has been granted bail under section 439 Cr.RC. for this reason.

(3.) Learned PP. has opposed the bail application.