GURPREET KAUR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This anticipatory bail application has been filed by the petitioner apprehending her arrest in connection with FIR No. 122/2021, Police Station Gajsinghpur, Distt. Sri Ganganagar for the offences under Ss. 420, 406 and 120-B of IPC.

(2.) Learned counsel for the petitioner submits that the similarly situated co-accused Jaswindra Singh & Harmeet Singh have already been granted anticipatory bail by this Court and the case of the present petitioner is also similar to that of co-accused. Counsel further submits that the petitioner is a lady and no useful purpose would be served by sending the petitioner behind the bars for indefinite time. Thus, the petitioner may be released on anticipatory bail.

(3.) Learned Public Prosecutor vehemently opposed the prayer for anticipatory bail.