AACHI Vs. STATE OF M.P.

JUDGEMENT

(1.) This is second repeat bail application under Section 438 of the Cr.P.C. The applicant No. 1 is a lady aged 55 years and house wife and applicant No. 2 who is aged 63 years running a barber shop at Indore have approached this Court apprehending arrest in connection with Crime No. 67/2018, registered at Police Station Annapurna District Indore, for the offence punishable under Sections 406, 420, 467 and 468 of IPC. The first application for anticipatory bail under section 438 Cr.P.C., was rejected by this Court on 20/03/2018 in Mis. Cr. Case No. 7999/2018.

(2.) Originally offence under Sections 406 and 420 of IPC was alleged against the applicants.

(3.) The trial Court vide its order dated 07.05.2018 had granted bail under Section 437 of Cr.P.C. Thereafter, it appears that two more penal offences were added under sections 467 and 468 of IPC on the allegation that signatures of one of the applicants on the agreement to sell, entered by them with the complainant did not match with the signatures of the applicants available with the bank in respect of the account maintained by them. It appears that the questioned signatures were sent to the State laboratory for FSL/Handwriting expert report, however, without waiting for the report added sections 467 and 468 of IPC. Under the circumstances, the applicants have approached this Court seeking protection against arrest due to addition of the aforesaid sections.