BHANWARI DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioners as well as learned Public Prosecutor and also perused the material on record.

(2.) The petitioners apprehend their arrest in connection with FIR No. 56/2017 of Police Station Industrial Aria, District Pali for the offences punishable under Ss. 420, 406 and 120-B of IPC.

(3.) Learned counsel for the petitioners has submitted that petitioners have falsely been implicated in this case. It is argued that as a matter of fact, petitioners were not aware about the business of the KBCL Company where their husbands were agents.