SAROJ Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner, incarcerating upon her arrest in the FIR captioned above, has come up before this Court under Sec. 439 of Code of Criminal Procedure, 1973 (CrPC) seeking bail.

(2.) The petition is silent about criminal history although as per status report the accused has following criminal antecedents. <FRM>JUDGEMENT_199_LAWS(P&H)5_2022_1.html</FRM>

(3.) The petitioner's husband was the Chief Managing Director and her brother-in- law was Managing Director of Solarway Marketing India Private Limited. Petitioner was involved in the management of the Company. All of them allegedly swindled a huge sum of Rs.79,02,250.00 out of which Rs.30,05,682.00 is yet to be recovered, as per the status report dtd. 11/3/2021.