RINKU KUMARI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) For the reasons indicated in the application seeking early hearing of the matter, the same is allowed.

(2.) At the request of learned counsel for the petitioner, the matter is heard and is being decided today itself.

(3.) This application for bail under Sec. 439 Cr.P.C. has been filed by the petitioner who have been arrested in connection with FIR No.91/2023 registered at Police Station Sadri, District Pali, for offence under Sec. 306/34 IPC.