SARASWATI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in this petition is for grant of anticipatory bail to the petitioner, Saraswati, wife of Shishpal, resident of Dhingsara, Tehsil and District Fatehabad, who has been booked for having committed the offences punishable under Sections 120-B, 419, 420, 467, 468 and 471, IPC, in a case arising out of FIR No. 84, dated 19.5.2012, registered at Police Station, Bhattu Kalan, District Fatehabad.

(2.) Learned counsel submits that in compliance of the order dated 15.11.2012, the petitioner did join the investigation and fully cooperated with the investigating agency. She further submits that similar situate co-accused, namely, Krishna and Sahab Ram, have already been granted anticipatory bail vide order dated 24.9.2012, passed in CRM-M-26909-2012 (Annexure P-2).

(3.) Learned counsel for the State on instructions from ASI Shamsher Singh of Police Station, Bhattu Kalan, District Fatehabad, submits that in compliance of the order dated 15.11.2012, the petitioner did join the investigation and no more required for any other purpose.