VIDHYA DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) The petitioners have been arrested in connection with FIR No. 126/2019 of Police Station Sangaria, District Hanumangarh for the offences punishable under Ss. 459, 341, 323, 324, 326, 147, 148 and 149 I.P.C. They have preferred this bail application under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioners has submitted that all the petitioners are women and no specific role has been assigned to them.