KANYA DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 438 of cr. P. C. by Mr. Pawan Sharma Advocate on behalf of the applicant Kanya Devi pertaining to F. I. R. No. 17/2008-09 of police station Excise Circle, dhlopur in the offences under Sections 19/54 of rajasthan Excise Act.

(2.) HEARD the learned counsel for the petitioner as also the learned Public Prosecutor appearing for the State and perused the relevant material available on record.

(3.) LEARNED counsel for the petitioner has canvassed that she has been falsely implicated in this case and is in no way connected with the commission of the offences of the instant case, as such, she is entitled to crave indulgence of anticipatory bail.