REECHA PANWAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Smt. Reecha Panwar, is in judicial custody in FIR/Case Crime No. 483 of 2022, under Ss. 420, 467, 468, 471 IPC, Police Station Gangnahar, District Haridwar. She has sought her release on bail

(2.) Heard learned counsel for the parties and perused the record.

(3.) According to the FIR, which has been lodged by the Bank Manager, the applicant was a Bank Manager. She alongwith co-accused induced various persons to invest money assuring high returns. Forgery was committed, but subsequently, money was not deposited in the bank account.