KAMLESH 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 Choudhary Advocate on behalf of the applicant Smt. Kamlesh pertaining to F. I. R. No. 80/2009 of police station Sadar, Baran, in the offences under Sections 147, 148, 149, 307, 452, 323 of IPC and later on Section 302 of IPC added.

(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 no specific allegation or overtact has been ascribed to the petitioner. It has not come out as to whom the petitioner caused any injury and on what site. The petitioner apprehends her arrest to be made by the police, whereas, there is no evidence against her on record, as such, she may be granted indulgence of anticipatory bail.