NANCY GILL Vs. STATE

JUDGEMENT

(1.) This application under Sec. 439 Cr.P.C. has been filed seeking grant of bail in FIR No. 576/2015 dtd. 22/7/2015 registered at Police Station Karol Bagh under Sec. 420 of the Indian Penal Code, 1860 (hereinafter, IPC).

(2.) The facts, in brief, leading up to this petition are as follows:

(3.) Mr. R.K. Wadhwa, learned Counsel for the Petitioner, has submitted that the Petitioner has been falsely implicated in the instant case and has been in judicial custody since 7/5/2018. He has argued that the Complainant, with active connivance of the local police, has instituted this case against the Petitioner and that other accused persons, i.e. the Petitioners husband, two daughters and son, have been given a clean chit.