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Judgment
6 paragraphs · 180 wordsMr. Siddhartha Singh, Advocate, present for the applicant.
Ms. Mamta Joshi, Brief Holder, present for the State/respondent nos.1 and 2.
The first information report was lodged by respondent nos. 2 and 3 against the applicant, which has been registered as Case Crime No. 63 of 2017 under Sections 406 / 420 / 120B of IPC, at Police Station Rajpur, District Dehradun. After investigation, police filed the charge-sheet in the matter. Consequently, the learned Magistrate took cognizance in the matter and issued summon against the present applicant. Hence, the present application under Section 482 CrPC.
Considering the overall facts and circumstances of the case, no interference is being called for by this Court in the matter.
However, the applicant would be at liberty to move an application for her bail before the court below, which shall be considered, as far as possible, on the same day itself, on its merits, in accordance with law considering the fact that the applicant is 62 years old woman.
Consequently, the application filed under Section 482 CrPC stands disposed.