CHHOTI 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. Anil Upman Advocate on behalf of the applicant Smt. Chhoti Devi pertaining to f. I. R. No. 237/2009 of police station Bayana, district Bharatpur in the offences under sections 498-A, 406 and 323 of IPC.

(2.) HEARD learned counsel for the petitioner and the learned Public Prosecutor for the State and perused the record of the case.

(3.) LEARNED counsel for the petitioner has canvassed that the petitioner is being falsely implicated whereas he is in no way connected with the commission of the alleged offence in the instant case. The petitioner apprehends her arrest by the police, hence, she may be granted indulgence of anticipatory bail.