ANJALI Vs. STATE OF U.T. CHANDIGARH

JUDGEMENT

(1.) The instant petition has been filed under Sec. 439 of the Code of Criminal Procedure for grant of regular bail to the petitioner in FIR No.9 dtd. 1/2/2023 under Ss. 419, 420, and 120-B of IPC registered at Police Station Cyber Crime, Chandigarh (Annexure P-1).

(2.) It has been contended by learned counsel for the petitioner that the petitioner is innocent and has been falsely implicated in this case. He submitted that no specific role has been attributed to the petitioner, a lady aged about 27 years. He submitted that as per the prosecution version the name of the petitioner was disclosed by accused Amit Kumar in his disclosure statement dtd. 19/2/2023 whereas strangely the notice under Sec. 41-A Cr. P.C. was issued on 18/2/2023 to the mother of petitioner which is prior even to alleged disclosure statement of accused Amit Kumar dtd. 19/2/2023. He submitted that the main accused Amit Kumar has since been granted bail by learned Additional Sessions Judge, Chandigarh on the basis of compromise dtd. 24/4/2023 effected between the complainant and the accused including the present petitioner in the present FIR wherein the offences are compoundable with the permission of Court. He as such prayed for grant of bail to the petitioner.

(3.) The learned State counsel has filed custody certificate showing the petitioner being in custody for 3 months and 06 days. The same is taken on record.