AMITA SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This bail application has been filed under Section 438 CrPC. in connection with FIR No.13/2019 registered at Police Station Banipark, Jaipur for the offences under Sections 419, 420, 467, 468, 471 and 120B IPC whereupon the investigation was commenced. Apprehending his arrest, the petitioners moved the bail application before the court below, which was dismissed. Hence, this bail application has been filed.

(2.) Heard learned counsel for the petitioners and learned Public Prosecutor perused the material made available on record.

(3.) Taking into consideration the fact that the allegations against the petitioners relates to incident of eleven years back, and the complainant is real brother of the accused petitioners, 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.