Shree Chandrashekhar, J. - (1.) The petitioner, a married woman, is seeking anticipatory bail in connection to Chas P.S. Case No.60 of 2017 which was registered for offences under sections 259, 260, 467, 468 and 472 IPC and u/s 32, 80 and 81 of Juvenile Justice (Care and Protection of Children) Act, 2015.
(2.) Contending that on the allegations in the First Information Report; not maintaining the centre properly, not uploading correct informations on the web-site and not furnishing reports regularly, the petitioner cannot be made accused in a criminal case, for most of the offences alleged are either not made-out or bailable, Mr. Suraj Singh, the learned counsel for the petitioner submits that the petitioner is entitled for protection at this stage. Referring to proviso to sub-section 1(ii) to Section 437 Cr.P.C. and the order granting bail to the co-accused by the trial court, the learned counsel for the petitioner submits that the petitioner is entitled for grant of anticipatory bail.
(3.) Mr. H.K. Shikarwar, the learned APP has opposed the prayer seeking anticipatory bail, contending that there are serious allegations against the petitioner.;