RASHMI KASHYAP Vs. STATE OF M.P.

JUDGEMENT

(1.) This is the first application under Section 439 of Cr.P.C. for grant of bail on behalf of the applicant as she is in custody since 22.02.2020 in connection with Crime No.52/2020 registered at Police Station : Crime Branch, Bhopal for the offences punishable under Sections 420 , 467 , 468 of IPC.

(2.) The allegation against the applicant is that on the date of the incident, she was found to be in possession of forged photocopy of revenue book, which actually belonged to one Nilesh. It is alleged that she was standing outside Court and was about to furnish surety on the basis of those forged documents.

(3.) Learned counsel for the applicant has submitted that the applicant is a lady. She is only 28 years old and the only allegation against her is that she was found to be in possession of photocopy of revenue book which actually belonged to some other person. He further submits that at the most, it would be a case for preparation and not commission of offence. The applicant is in jail since 26.02.2020. Thus, it is submitted that the applicant be released on bail.