PHOOLI DEVI Vs. THE STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard the learned counsel for the parties and perused the material made available on record.

(2.) The learned counsel for the accused-petitioner has contended that even if the prosecution case is taken on its' face value, the case that can be made out against the petitioner under Sec. 120B 1PC. Furthermore, she is not only a lady, but also happens to be a mother of four months child. By her in incarceration, the child would also be forced to stay in the central jail.

(3.) The learned counsel for the complainant has vehemently opposed the bail application on the ground that she is the one who had conspired with the main accused for the murder of her own husband. Therefore, she is involved in the murder.