MEHINDER SINGH SULLAR , J. - (1.) HAVING exercised her right of anticipatory bail and lost in the Court of Additional Sessions Judge, petitioner-Smt.Anju Yadav has directed the present petition for anticipatory bail, in a case registered against her along with other coaccused, vide FIR No.260 dated 28.04.2010, on accusation of having committed the offence punishable under Sections 420, 467, 468, 471, 506 and 120-B IPC, by the police of Police Station Central Faridabad, invoking the provisions of Section 438 Cr.P.C.
(2.) CONCISELY, complainant-Smt.Lata Devi, widow of Late Karan Singh claimed in her statement, which formed the basis of FIR, that in the month of March, 2008, their relatives Tarun and Chhattar Pal came to enquire about the welfare and ailment of her husband-Karan Singh and offered any service for help. Karan Singh-husband of the complainant had asked them to borrow some money for his treatment and household expenditure. Levelling a variety of allegations and narrating the sequence of events, in all, according to the complainant that the co-accused of the petitioner have fraudulently obtained the signatures of her husband and executed various documents transferring his land in their favour. The only allegation against the petitioner is that she is also beneficiary of the land measuring 11 kanal 10 marlas by virtue of Deed No.14508 dated 15.09.2008. On the basis of aforesaid allegations and in the wake of complaint of complainant-Lata Devi, the present case was registered against the petitioner and her other co-accused, for the commission of offence and in the manner described here-in-above.
(3.) NOTICE of the petition was issued to the State.;