SUMAN NAGAR Vs. STATE OF M.P.

JUDGEMENT

(1.) This is the first application of the applicant under Sec. 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 Ss. 420, 406, 34 of IPC.

(2.) 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.

(3.) 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.