PARINAZ BANO 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 applicants apprehending their arrest in connection with FIR No. 392/2021, registered at Police Station Kotwali Pali, District Pali for the offences under Ss. 420, 467, 471 and 120-B of the Indian Penal Code, 1860.

(2.) Mr. Dadhich, learned counsel for the complainant submitted that a charge-sheet has been filed against the present applicants treating them to be absconded under Sec. 299 of the Cr.P.C.

(3.) Having regard to the facts and circumstances of the case and considering that the applicants are female aging 87 and 77 years respectively, the bail application stands disposed of with a direction to the applicants to surrender before the learned trial Court.