DALJIT KAUR GORWARA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) The brief facts involved in the instant appeal are that a complaint was filed by the respondent No. 2-Company against the appellant and her family members alleging that they were using forged documents, fake stamp seals, fake letter heads, fraudulent fictitious bank accounts, impersonating themselves as other companies to embezzle and cheat money from it. Pursuant to this, an FIR was registered against the appellant and her family members under Section 420, 468 and 471 of the Indian Penal Code (IPC).

(3.) The appellant herein filed the bail application and the Trial Court, vide order dated 19.12.2014, allowed the same on the ground that there is no chance of the appellant herein absconding since her passport has been seized by the police and that the appellant, who allegedly acted in the capacity of a Director, being a woman and having sufficient roots in the society and willing to abide by the conditions imposed by 1 Criminal Appeal No. 52/ 2017 the Court, she is no more required for effective investigation under the police remand.