MANWA RANI Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner is seeking anticipatory bail in FIR No.813, dtd. 14/12/2020, under Ss. 420, 467, 468, 471, 120-B of IPC registered at Police Station City Sonepat, Haryana.

(2.) Learned counsel for the petitioner contends that the petitioner has joined investigation in terms of order passed by this Court dtd. 29/10/2021. Order dtd. 29/10/2021 is as under:-

(3.) Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner had obtained a caste certificate by forging certain documents and information. Learned counsel for the petitioner further submits that the allegations alleged against the petitioner are yet to be proved and as nothing is to be recovered from the petitioner, the petitioner, who is ready to join the investigation and cooperate with the same, be granted the benefit of anticipatory bail.