KUSUM LATA CHAUDHARI Vs. STATE OF U.P

JUDGEMENT

(1.) Heard learned counsel for the applicant learned AGA for the State and perused the material on record.

(2.) The instant Anticipatory Bail Application has been filed with a prayer to grant an anticipatory bail to the applicant, namely, Kusum Lata Chaudhari in Case Crime No. 460 of 2019, under Sections 419, 420, 467, 468, 471, 476, 386, 120B I.P.C., Police Station - Cantt, District - Gorakhpur.

(3.) Learned counsel for the applicant contended that the entire allegation made against the applicant is false, incorrect and there is no truth is as much as there is nothing on record in respect of the allegation made in the FIR. No charge-sheet has been submitted till date and investigation is sill pending. The applicant has no criminal history except the present one. It is further submitted that there is no possibility of the applicant fleeing away from the judicial process or tampering with the witnesses. In case the applicant is enlarged on bail, she shall not misuse the liberty of bail.