KAILASH BAI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 438 of Cr. P. C. by mr. Rohan Jain Advocate on behalf of the applicant Kailash Bai pertaining to F. I. R. No. 199/2009 of police station Chipa Badod, District baran, in the offences under Sections 147, 148, 149, 336, 323, 427, 326 and 324 of IPC.

(2.) HEARD the learned counsel for the petitioner as also 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.