LAWS(JHAR)-2011-3-491

NAMRATA KIRAN RANI Vs. STATE OF JHARKHAND

Decided On March 31, 2011
Namrata Kiran Rani Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) ANTICIPATORY bail application filed by Namrata Kiran Rani, is moved by Sri K.S. Nanda, learned Counsel for the Petitioner and opposed by Smt Nitu Sinha, learned Additional P.P. and Sri P.K. Verma, learned Counsel for the informant.

(2.) IT appears that co -accused Sadanand Choudhry and Kalpana Choudhry have been granted anticipatory bail vide order contained in Annexure -2. The case of Petitioner stands on similar footing.