POOJA KHANNA Vs. STATE

JUDGEMENT

(1.) THE present is a petition under section 439 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code') in FIR No. 89/2015, under sections 419/420/467/471/34 IPC, registered at Police Station - Barakhamba Road, New Delhi.

(2.) THE applicant, who is a young and fledgling legal professional, has been in judicial custody since 24.07.2015. The applicant is stated to be all of 34 years old.

(3.) CHARGE sheet in the subject FIR has already been filed. The charge sheet places reliance on the report obtained from the Forensic Science Laboratory to the effect that the said Mr. Sunder Lal, the Notary Public, did not sign the subject documents.