ASHA DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for accused petitioner, learned Public Prosecutor for the State, perused the case diary and other material produced during the course of arguments.

(2.) It is contended on behalf of the accused petitioner Smt. Asha Devi that she has falsely been implicated in this matter being mother-in-law of the complainant, she is 60 years of age and suffering from various ailments and even, she is are able to move properly. It is also submitted that Vijay Singh who is husband of the complainant has been arrested, so called dowry articles have been recovered from him and he has been enlarged on bail.

(3.) Learned Public Prosecutor opposed the bail application.