Shree Chandrashekhar, J. - (1.) The petitioner, apprehending her arrest, is seeking anticipatory bail in connection to Complaint Case No.50 of 2015.
(2.) The complainant has alleged commission of offences punishable under sections 406, 420, 323, 341, 504, 506 r/w section 34 I.P.C. and under section 138 N.I. Act.
(3.) Mr. Ashok Kumar No.2, the learned APP has opposed the prayer for anticipatory bail.;