ASHIMA CHOPRA Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The present is an application under Section 439 CrPC, 1973 praying for grant of regular bail in FIR No.154/2015 under Sections 420/120B IPC registered at Police Station- Mehrauli, Delhi.

(2.) In the present case it is observed that the applicant who is a lady aged 50 years has been in judicial custody since 02.07.2015.

(3.) Mr Rajesh Chugh, learned counsel appearing on behalf of the applicant, strenuously urged that the latter is innocent and has nothing to do with the alleged offence. Mr Chugh by referring to the documents in question would urge that she was not at all instrumental in signing any collaboration agreement with the complainant. In other words it is the assertion of Mr Chugh that the subject document was signed at the behest of her husband who is absconding. Mr Chugh, invites my attention to paragraph 4 at page 2 of the present application to urge that the applicant has been abandoned and deserted by her husband. It has been lastly urged on behalf of Mr Chugh that the agreement to sell with regard to the subject property with the original owner was entered into only by her husband and the consideration paid by the complainant in the subject FIR was credited only in the account of her husband.