MANJRI CHOUDHARY Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner Smt. Manjri Choudhary, wife of Shri Vijay Madanlal Choudhary, is apprehending her arrest in Special Case No.2/15 (Crime No.RC BD1/2014/E/0008) registered at police station CBI, BS & FC, New Delhi, for the offence punishable under Sections 420, 467, 468, 471 and 120-B, IPC.

(2.) M.Cr.C. No.5418/2017, is an application filed under Section 482 of Cr.P.C., whereby the petitioner is challenging the order dated 9.5.2017, passed by the Special Judicial Magistrate, CBI & Economic Offences, Indore, in Special Case No.162/2015, by which application under Section 88 of Cr.P.C, for cancellation of warrant of arrest issued against the petitioner has been dismissed.

(3.) Petitioner Smt. Manjri Choudhary is the wife of Shri Vijay Madanlal Choudhary, who is one of the Director in M/s. Zoom Developers Pvt. Ltd. from 25.4.2011 on-wards, FIR's were registered by CBI against M/s. Zoom Developers Pvt. Ltd., its Director Sharda Kabra, company secretary on the allegations of cheating and defrauding the consortium of Banks, so as to avail credit facilities.