SMT. MAYA DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This bail application has been filed by the petitioner(s) under Section 438 Cr.P.C.

(2.) Brief facts of the case are that the complainant lodged a complaint before the court below, which was later on sent for investigation to the concerned police station under Section 156(3) Cr.P.C. for investigation whereby an FIR No. 219/2015 for offences mentioned therein was registered at P.S. Kardhani, Distt. Jaipur. The petitioner(s) apprehending his/her/their arrest moved the anticipatory bail application before the Court below, but the same was dismissed. Hence, this bail application has been filed by the petitioner(s).

(3.) Learned counsel for the petitioner(s) has contended that the petitioner(s) is/are innocent and he/she/they has/have been falsely implicated in this matter. He has further contended that a false complaint had been submitted against the petitioner(s) and due to which he/she/they moved the bail application before the Court under Section 438 Cr.P.C.