PREM KUMARI Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONER Prem Kumari wife of Dhani Ram has directed the instant petition for the grant of anticipatory bail, in a case registered against her along with her other co-accused, vide FIR No.606 dated 20.12.2011 (Annexure P1), for the commission of offences punishable under sections 406, 420, 467, 468, 471, 474 and 476 IPC by the police of Police Station Central, District Faridabad, invoking the provisions of section 438 Cr.PC.

(2.) NOTICE of the petition was issued to the State.

(3.) DURING the course of preliminary hearing, the following order was passed by this Court on 23.5.2013:-