DAWARKA W/O MANGILAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This bail application has been filed under Section 438 CrPC. in connection with FIR No.57/2019 registered at Police Station Nasirabad City, Ajmer for the offences under Section 420, 467, 468, 471 and 120B IPC whereupon the investigation was commenced. Apprehending their arrest, the petitioners moved the bail application before the court below, which was dismissed.

(2.) Hence, this bail application has been filed. Heard learned counsel for the petitioners and the learned Public Prosecutor and perused the material made available on record.

(3.) Taking into consideration that the petitioner no.1 is a lady and allegations have been levelled against her by her husband regarding forging of a power of attorney and both the husband and wife are living together, without expressing any opinion on the merits and demerits of the case, I deem it just and proper to grant anticipatory bail to the petitioners.