BHANWARN DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 439 of cr. P. C. by Shri A. L. Verma Advocate on behalf of the applicant Smt. Bhanwarn Devi pertaining to f. I. R. No. 304/2009 at police station Sadar, alwar, in the offences under Sections 323, 341, 302 and 34 of IPC.

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

(3.) LEARNED counsel for the petitioner has canvassed that the FIR of this case has been lodged after an inordinate delay of ten days of the occurrence. No cause of death of deceased harbaks is found to have been mentioned in its post mortem report by the Doctor. In fact, the opinion with regard to cause of death has been kept reserved and visceras have been sent for chemical and hysto-pathological examination to laboratory. The petitioner is a lady, who has been falsely implicated in this case. Neither she gave any beating to the deceased nor she was armed with any weapon. The petitioner has been in custody since 26. 07. 2009. The matter is still pending investigation, which is likely to take time, hence, the petitioner being a lady may be granted indulgence of bail.