NEENA GULATI Vs. STATE OF DELHI

JUDGEMENT

(1.) Petitioner Neena Gulati who is in judicial custody since 25.7.2007 prays that she should be admitted to bail in FIR No.435/06 dated 10.7.2006 under Sections 406/420/468/471/120-B IPC PS Hauz Khas and FIR No.109/07 dated 7.4.2007 under Section 420/468/471/120-B IPC PS Chittaranjan Park.

(2.) Whereas FIR No.435/06 has been registered against the petitioner pursuant to a complaint lodged by one K.S.Tomar, FIR No.109/07 has been registered pursuant to a complaint lodged by the Central Bank of India, Greater Kailash Branch, New Delhi.

(3.) I would be noting the admitted facts and thereafter the facts on which there is a divergence between the prosecution and the defence.