MANJIT KAUR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner apprehending arrest in the FIR captioned above has come up before this Court under Sec. 438 Cr.P.C seeking anticipatory bail.

(2.) In paragraph 10 of the bail petition, the accused declares that she has no criminal antecedents.

(3.) The complainant alleged illegal transfer of property by fabricating documents and thereby cheated them.