BABITA ARYA Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) Applications stand disposed of.

(3.) The instant applications under Sec. 438 read with Sec. 482 of the Code of Criminal Procedure, 1973 ('Cr.P.C.') have been filed on behalf of applicants seeking grant of anticipatory bail in case FIR bearing no. 106/2018, registered at Police Station Dabri (Dwarka), South West Delhi for the offences punishable under Ss. 420/467/468/471/120B of the Indian Penal Code, 1860 ('IPC").