MEENA RAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS Criminal Petition is filed under section 438 of Cr.P.C. praying to enlarge the petitioner on bail in the event of her arrest in Cr.No.65/11 of Gangammahagudi Police Station, Bangalore City for the offences punishable under Sections 465,468,471 and 428 of Indian Penal Code.

(2.) I have heard learned Counsel for the petitioner as well as learned High Court Government Pleader for the State.

(3.) THE allegation made against the petitioner is that she has forged the signature of her husband in order to secure the passport of her daughter. THE offence alleged against the petitioner is under Sections 465, 468, 471 and| 428 of Indian Penal Code. THEse offences are not punishable with death or imprisonment for life. Under Section 437 of Cr.P.C. proviso, a woman, or sick or infirm are entitled for bail. In this case, the petitioner is a woman aged about 42 years. THErefore, exercising the power under Section 437 of Cr.P.C. since she being a woman, in my view, she is entitled for grant of anticipatory bail, at this stage.