M.N. Bhandari, J. - (1.) Heard learned counsel for the parties and perused the record of the case.
(2.) Learned counsel for the petitioner submits that petitioner is nothing to do with the occurrence. In fact, forged appointment letters were issued by Mr ML Sharma. Co-accused has been granted bail. So far as petitioner is concerned, she is relative of Mr Mahendra Sharma thus has been made an accused in this case. Looking to the aforesaid, petitioner may be granted bail.
(3.) Learned Public Prosecutor has opposed the bail application.;