ANITA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 438 of Cr. P. C. by mr. Hemant Gajraj Advocate on behalf of the applicant Anita pertaining to F. I. R. No. 223/2009 of police station Shivaji Park, Alwar, District alwar in the offences under Sections 420, 467, 468, 471 and 120-B of IPC.

(2.) HEARD learned counsel for the petitioner as also the learned Public Prosecutor for the state and perused the relevant material available on record.

(3.) LEARNED counsel for the petitioner has canvassed that she is being falsely implicated in this case. It is wrong to say that she committed any mischief or forged any document to obtain electricity connection in the name of the complainant. The petitioner is a lady, hence, she may be granted indulgence of anticipatory bail.