RANO Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner Rano apprehending her arrest in a non-bailable offence in case FIR No.13 dated 12.6.2006 registered under Sections 409/420/467/468/471/120-B IPC and Section 13(1)(d) and 13(2) of the Prevention of Corruption Act, at Police Station Vigilance, Jalandhar, has filed this petition under Section 438 Cr.P.C. for grant of anticipatory bail.

(2.) I have heard the counsel for the parties and gone through the contents of the FIR. This order be read in continuation of the earlier order dated August 21, 2006 passed by this Court.

(3.) Counsel for the petitioner contends that the aforesaid FIR has been lodged for the alleged occurrence which took place in the year 1992 on the allegation that the petitioner has forged the signatures of her sister. Counsel further contends that in terms of the aforesaid interim order, the petitioner, who is a lady, has joined the investigation. Counsel for the respondent-State does not dispute this fact.