MEENA MANDELIYA Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS is second repeat bail application under section 439 of CrPC in Crime No. 52/06 registered as P.S. Gola -ka -Mandir, Distt. Gwalior for the offence under section 420 of IPC. The earlier application was dismissed as withdrawn.

(2.) IT is stated that the applicant is in custody from 14.2.2006. It is further stated that the applicant is a lady, who dishonestly induced the 7080 persons with a view to deceive them and has taken money of Rs. 10,000/ - each that she will get them engaged in employment in the State Bank of India on the post of C.LA. Inspector. During investigation police also recorded and seized ten different kinds of attendance registers and around 150 photographs of the various persons including the men and women from her custody alongwith two other co -accused persons.

(3.) IT would also useful to refer the provision of Clause (i) and (ii) of Sub -section (1) of section 437 CrPC which reads as under: