RAM JANKI DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 438 of Cr. P. C. by mr. Vivek Sharma Advocate on behalf of the applicant Ram Janki Devi pertaining to F. I. R. No. 38/2006 of police station Mahhila Thana, Jaipur city (North) in the offence under Section 304-B of IPC.

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

(3.) LEARNED counsel for the petitioner has canvassed that is being falsely implicated and is in no way connected with the commission of the offence of the instant case. He is an innocent person. Hence, he may be granted indulgence of anticipatory bail.