PREM LATA Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS is an application for anticipatory bail filed by the petitioner who apprehends that she is likely to be arrested in connection with FIR No. 323 dated 5.8.1996 of Police Station Civil Lines, Rohtak, for the offences under Sections 406, 420, 506 read with section 34 of the Indian Penal Code.

(2.) HEARD learned Advocate Mr. Baldev Singh for the petitioner and learned Advocate General Mr. H.S. Hooda assisted by Advocates Mr. I.S. Balhara and Mr. N.S. Bhinder for the State.

(3.) LEARNED Advocate for the petitioner has argued that a cock and bull story has been concocted against the petitioner and her husband. She was not allowed to join her duties and, therefore, the petitioner is being harassed by the police.