SMT. SAPNA SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present Misc IV bail application under section 439 Cr.P.C. is preferred by the Accused/petitioner in the matter of FIR No. 04 of 2017 registered at Police Station S.O.G. Jaipur for offences punishable under Sections 193, 195, 196, 199, 211, 384, 388, 389, 34 and 120-B of IPC.

(2.) Learned counsel for the petitioner Mr. Narendra Kumar Sharma submits that though petitioner has implicated falsely in this matter, she is in custody since 07.03.2017, the allegation against her is that she extorted money from complainant on pretext of lodging false complaint regarding committing rape by the complainant and thereafter after receiving the money from complainant, withdrawal the complaint.

(3.) He submits that the allegation against the present petitioner is that she received Rs. 3,00,000/- with co-accused Bajrang Lal, though the allegations are false but still she is ready to deposit Rs. 1,50,000/- under protest before the Trial Court, she is a very poor lady, investigation has been completed and charge-sheet has already been filed, therefore her fourth bail application may be allowed.