KRITIKA TRIPATHY Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed under Sec. 438 Code of Criminal Procedure (for short-Cr.P.C.) for grant of anticipatory bail to the petitioner in case FIR No.684 dtd. 5/9/2016 registered for offence punishable under Sec. 408 of Indian Penal Code, at Police Station DLF Sector-29, District Gurgaon.

(2.) Heard.

(3.) Petitioner was employed as Assistant Clinic Manager and posted at Kaya Skin Clinic at Shop No.99 Second Floor, DLF, Galleria Market, Gurgaon in March, 2015, where she remained posted up to December, 2015 and looking after the accounts and management of the clinic along with Ms. Manpreet (CEE) and Ms. Vungzamawi Valte (CCE).