LAXMI NAIDU Vs. STATE OF M.P

JUDGEMENT

(1.) This is first application under Section 439 of the Cr.P.C. filed on behalf of the applicant in connection with Crime No.102/2020 registered at Police Station M.P. Nagar, District Bhopal (M.P.) under Sections 420 , 467 , 468 , 471 & 120-B of the IPC. The applicant is in jail since 06.02.2020.

(2.) The allegation against the present applicant is that she was found to be furnishing the bail bonds of the other co- accused whose bail application was earlier allowed by the Court and while executing the aforesaid order of bail the present applicant stood as a surety and produced a revenue book with her photograph affixed towards the amount of surety.

(3.) Learned counsel for the applicant has submitted that on the revenue book, the photograph of the present applicant was affixed and on a query made by the learned judge of the trial Court she has admitted that she is in the business of furnishing sureties and on the basis of which the case was registered against her. It is further submitted that the applicant is in jail since 6.2.2020 i.e. last almost three months and the investigation is completed and the charge-sheet is due to be filed within a short period of time as the applicant would complete her three months on 06.05.2020.