Jitendra Ray Goyal, J. - (1.) Heard learned counsel for accused petitioner as well as complainant, learned public prosecutor for the State, perused the case diary and other material produced during the course of arguments.
(2.) Learned counsel for accused petitioner contended that Sunita Devi has been given the benefit of pre-arrest bail by the Additional Sessions Judge, Behror, camp Bansoor (Alwar ) and the case of the present accused petitioner Smt. Guara Devi is at par with her. It is also submitted that no grievous injury on any vital part of the injured has been alleged to have been inflicted by the present accused petitioner and at the most it is a case of 452 &325 IPC. It is further submitted that the accused petitioner is a woman having small children.
(3.) Learned public prosecutor and counsel appearing for the complainant opposed the bail application.;