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Judgment
11 paragraphs · 211 wordsMr. Gaurav Singh, Advocate, present for the applicant.
Ms. Mamta Joshi, Brief Holder, present for the State of Uttarakhand/respondent No.1.
The First Information Report has been lodged by respondent No. 2 against the present applicant, which has been registered as Case Crime No.
179 of 2016, under Section 420 of IPC, at Police Station-Patelnagar, District-Dehradun. After investigation police submitted the charge sheet
against the present applicant. Consequently, the learned Magistrate took cognizance in the matter and issued summons against the applicant. Hence
the present application has been filed by the applicant under Section 482 of Cr.P.C., invoking the inherent jurisdiction of this Court.
Considering the facts and circumstances of the case and the nature of offences, no interference is being called for by this Court in the matter.
Let the applicant appear before the learned Magistrate and move an application for her bail, which shall be considered, as far as possible on the
same day itself on its merit in accordance with law. In case, it is deferred or rejected for any reason, the learned Magistrate may consider granting
an interim bail to the applicant considering the fact that the applicant is a widow.
Consequently, the application filed under Section 482 of Cr.P.C., stands disposed.