PADMAVATI ALIAS PADMA Vs. STATE OF C.G.

JUDGEMENT

(1.) The applicant has preferred this application for grant of bail as she is arrested in connection with Crime No. 30/2010 registered in Police Station Pamgarn, District Janjgir-Champa for the offence punishable under Section 420 read with Section 34 of the Indian Penal Code.

(2.) Allegation against the applicant that she along with co-accused obtained a sum of Rs. 1 Lakh from father of the complainant assuring that they shall provide government employment to the complainant, on 14.02.2008. However, when employment was not provided, as promised, report was lodged against them on 15.02.2010.

(3.) Learned counsel for the applicant submits that there is an inordinate delay of two years in lodging the first information report and the applicant is implicated in the said offence only on the basis of oral allegation made against them by father of the complainant and one Shyamlal. He further submits that the applicant is in custody since 03.05.2010 and charge sheet has already been filed.