GULAB KANWAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel, Shri A.K. Gupta appearing for the petitioner submits that the petitioner is a lady and she has given a birth of female child on 17.9.2019. Complainant, Surendra Singh lodged an FIR No. 445/2010 at Police Station Khetari, District Jhunjhunu against the petitioner and her husband Vijendra Singh and other persons who gave lathi blow on deceased Bhanwar Singh and Narendra Singh. After investigation, chargesheet was filed against the petitioner's husband Vijendra Singh who was acquitted for the offence u/s 302/149 IPC while maintaining conviction for the offence u/s 323 IPC. The learned Trial Court had taken cognizance u/s 319 Cr.P.C. against the petitioner. Nothing is to be recovered from the petitioner. Learned counsel for the petitioner submits that trial will take time. So, the petitioner be released on anticipatory bail.

(2.) Learned Public Prosecutor opposed the bail application u/s 438 Cr.P.C.

(3.) On having considered the overall facts and circumstances of the case but without commenting any opinion on the merits or demerits of the case, I deem it just and proper to grant indulgence of anticipatory bail to the petitioner.