RAKHI DEVI Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) Petitioner seeks regular bail in FIR No.30 of 2018, under Sections 195A/506/120-B IPC, registered at Police Station: Aman Vihar.

(2.) The FIR was lodged on the complaint made by the daughter of the petitioner, who had alleged that the petitioner along with her husband i.e. her parents, were forcing her to give false testimony in a FIR lodged on her complaint inter-alia under Sections 376/363 IPC and they had received money for the same.

(3.) Learned counsel for the petitioner submits that the petitioner has been falsely implicated and the money which was referred to by the complainant was received on account of a sale transaction of an immovable property. He further submits that in terms of Section 437 Cr.P.C., the petitioner being a woman would be entitled to be considered to be released on bail.