PINKI Vs. STATE OF C.G.

JUDGEMENT

(1.) The applicant is apprehending her arrest in connection with crime number i.e.158/2012, registered at Police Station Thana Vidhansabha, Raipur, District Raipur for the offence punishable under Section 420, 467, 34 of the Indian Penal Code.

(2.) Case of the prosecution is that the applicant and other accused sold the land which was already sold by them to the complainant and thus, they cheated the complainant.

(3.) Learned counsel for the applicant submits that the applicant is a young girl in the family. At the time of execution of first sale deed, she was minor and in the second sale deed, appeared as one of the co-owners and by that time, her father had died. At that time of second sale deed, she was only 18 years of age. It is submitted that other applicants have already been granted regular bail. It is lastly submitted that the applicant is a young girl and suffering from mental disease.