Reecha Panwar vs State Of Uttarakhand

Ravindra Maithani, J

Applicant Smt. Reecha Panwar, is in judicial custody in FIR/Case Crime No. 483 of 2022, under Sections 420, 467, 468, 471 IPC, Police Station Gangnahar, District Haridwar. She has sought her release on bail

Heard learned counsel for the parties and perused the record.

According to the FIR, which has been lodged by the Bank Manager, the applicant was a Bank Manager. She alongwith co-accused induced various persons to invest money assuring high returns. Forgery was committed, but subsequently, money was not deposited in the bank account.

Learned Senior Counsel appearing for the applicant would submit that there is no evidence against the applicant. The applicant was a Bank Manager. She did not receive money from any person. Insofar as, the signatures of the applicant in the bank documents is concerned, he would submit that one of the witnesses Nazim has stated that, in fact, it is co-accused Jabir, who had made signatures of the applicant also on the form. He would submit that it reveals, as if, the co-accused has forged the signatures of the applicant so well that even in the FSL, it could not be detected.

Learned counsel for one of the victim would submit that the evidence against the applicant is her signatures in the account opening forms, but money was not deposited. This is what learned State counsel has stated.

Admittedly, the applicant did not receive any money. How the signatures appeared in the account opening forms, it may fall for scrutiny during trial. In fact, reference has been to the statement of one witness Nazim who has stated that it is co-accused Jabir, who had made all the signatures, including the signature of the applicant on the account opening forms.

Having considered the facts and circumstances of the case, this Court is of the view that it is a case fit for bail and the applicant deserves to be enlarged on bail.

The bail application is allowed.

Let the applicant be released on bail, on her executing a personal bond and furnishing two reliable sureties, each of the like amount, to the satisfaction of the court concerned.