DEEPAK MAHESHWARI,J. - (1.) This bail application under Section 438 Cr.P.C. has been preferred on behalf of the accused-petitioner-Smt. Hemlata in FIR No. 202/2015, Police sTation Arthuna, District Banswara registered for the offence punishable under Sections 420, 467, 471, 120B of the Indian Penal Code.
(2.) Learned counsel appearing for the petitioner submits that Smt. Hemlata was earlier known as 'Kali' prior to her marriage. Thereafter, her name was changed as Hemlata. She contested the election during the period 2005 to 2009 in the name of Hemlata. Now, in the year 2015, she has also contested the election as Hemlata. Learned counsel submits that Hemlata also worked on the honorary post of Saathin in Aaganbari but after being elected as Sarpanch, she has resigned from that post and has not drawn any salary for the said post. The said resignation has also been accepted w.e.f. 1st April, 2015.
(3.) Learned Public Prosecutor has opposed the prayer saying that the petitioner has over written in the mark sheet of 8th Class and the certificate which was issued in the name of 'kali' has been produced to have issued in the name of Hemlata but he conceded the fact that Hemlata and Kali are not different persons.;