SHAKUNTLA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has preferred the instant petition for the grant of concession of anticipatory bail, in a case registered against her, vide FIR No.224 dated 20.9.2014, on accusation of having committed the offences punishable under sections 419, 420, 467 and 471 IPC by the police of Police Station Kasola, District Rewari.

(2.) After hearing the learned counsel for the petitioner, going through the record with his valuable help and after considering the entire matter deeply, to my mind, there is no merit in the present petition in this regard.

(3.) Ex-facie, the argument of learned counsel that since the petitioner has been falsely implicated by the complainant in the present case, so, he is entitled to the concession of pre-arrest bail, sans merit.