DOLI HASIJA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This first application under Sec. 438 of Cr.P.C. has been filed for grant of anticipatory bail.

(2.) The applicant apprehends her arrest in connection with Crime No.117/2022 registered at Police Station Sirol, District Gwalior for offence under Ss. 406, 506 and 34 of IPC.

(3.) It is submitted by the counsel for the applicant that according to the prosecution case, the complainant had given Rs.3,00,000.00 to the husband of the applicant for procuring a job in Municipal Corporation, Gwalior. Later on she found that neither any vacancy has been declared nor any applicant form has been submitted. It is alleged that when the complainant demanded her money back, then the applicant and her husband as well as their child threatened that in case if money is demanded, then she would be killed. It is submitted that there is no allegation that the applicant in any manner are an instrumental in giving any false assurance or taking money from the complainant. The only allegation is that when she came to house of the applicant, then she had also threatened her. She is ready and willing to abide by any stringent condition, which may be imposed by this Court. The Trial is likely to take sufficiently long time and there is no possibility of her absconding or tampering with prosecution witnesses.