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Judgment
13 paragraphs · 235 wordsVijay Kumar Shukla, J
This is the first application of the applicant under Section 438 of Cr.P.C. for grant of anticipatory bail in connection with Crime No. 1385/2021
registered at Police Station: Lasudiya, Dist. Indore for the offences under Sections 420, 406, 34 of IPC.
Counsel for the applicant submits that from reading the allegations in the FIR and contents of the agreement, there is no ingredient of any cheating or
fraud committed by the present applicant. The applicant is a lady and apprehends her arrest by the police.
Counsel for the State opposed the prayer for grant of bail. However, taking into consideration the allegations made in the FIR and the contents of the
agreement, I am of the view that the applicant is entitled for grant of anticipatory bail. Accordingly, the application is allowed.
It is directed that in the event of arrest, applicant- Suman Nagar W/o Shri Jayantiprasad Nagar shall be released on bail on her furnishing a personal
bond in a sum of Rs.1,00,000/- (Rs. One Lac Only) with one surety in the like amount to the satisfaction of arresting officer. The applicant shall
further abide by the other conditions enumerated in sub-section (2) of Section 438 of Cr.P.C.
A typed copy of this order is being forwarded to the Office of the Advocate General, on their email address, for intimation to the Police Station
concerned.
Certified copy as per rules.