Pradeep Kumar, J. - (1.) HEARD learned Counsel for the petitioner and learned A.P.P. for the State.
(2.) THE petitioner, who is an accused for offence under Sections 420, 406/34 of the Indian Penal Code, prays for anticipatory bail, apprehending her arrest in connection with B.S. City P.S. Case No. 218 of 2011, corresponding to G.R. No. 727 of 2011. It is submitted by the learned Counsel for the petitioner that she was only a witness to the transaction where Rs. 5 lakhs was taken for business purpose by her husband on an agreement to pay interest on loan @ Rs. 15,000/ - and assured to repay the principal loan amount within six months.
(3.) LEARNED Counsel has filed the agreement, which has been attached with this petition, in which she has signed as a witness and as such the petitioner prays for anticipatory bail. Learned Counsel for the State has opposed the prayer for anticipatory bail and submits that as per the F.I.R. the money was given to Ram Lakhan Rana and his wife Smt. Milli Rana jointly, hence she has also violated the terms of agreement and misappropriated the money.;