PORABAI Vs. STATE OF C G

JUDGEMENT

(1.) HEARD . This is the 2nd bail application on behalf of the applicant. Her earlier bail application has been rejected by this Court on merits vide order dated 12th September, 2008 passed in M.Cr.C. No. 1566/08.

(2.) THE applicant has preferred this application for grant of bail as she is arrested in connection with crime number 91/08, registered in Police Station - Bamnihdih, District - janjgir-Champa for the offence punishable under Sections 420, 467, 468, 471, 120-B read with Section 34 of the IPC and Section 4 of the Chhattisgarh Recognized Examination Act.;

(3.) ON the other hand, learned counsel for the State has opposed the bail application.