MEERA DANGI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for anticipatory bail under Sec. 438 of the Code of Criminal Procedure, 1973 (hereinafter referred to as Cr.P.C.) has been filed by the applicant apprehending her arrest in connection with FIR No.252/2023, registered at Police Station Rajnagar, District Rajsamand for the offences under Ss. 420, 406 and 120-B of the Indian Penal Code, 1860 (hereinafter referred to as 'IPC").

(2.) Learned counsel for the applicant argued that the allegation of cheating is against the husband of the applicant, namely, Lalu Ram Dangi and no role has been assigned to her. He argued that no offence is made out against the applicant.

(3.) He informed that applicant's husband (Lalu Ram Dangi) has been granted regular bail under Sec. 439 of the Cr.P.C. by a co-ordinate Bench of this Court vide order dtd. 20/11/2023 (Lalu Ram Dangi Vs. State of Rajasthan and Anr. : S.B. Criminal Miscellaneous Bail Application No. 14708/2023) and prayed that instant application for pre-arrest bail be granted.