Madhya Pradesh High Court
Ku. Shweta Pandey vs The State Of Madhya Pradesh on 24 August, 2017
MCRC-4849-2017
(KU. SHWETA PANDEY Vs THE STATE OF MADHYA PRADESH)
24-08-2017
Shri A. M. Trivedi, Advocate with Shri Ritesh Kumar Sharma,
Advocate for the applicant.
Shri Chandrakant Mishra, PP for the respondent/State.
Heard.
This is first application filed by the applicant / accused under section 438 of Cr.P.C. for grant of anticipatory bail, apprehending her arrest in connection with Crime No. 26/17 registered at Police Station Lardganj, Jabalpur, District Jabalpur (MP), for the offences under sections 420, 467, 468, 471, 120 (B) of I.P.C.
Having considered the contentions of learned counsel for the parties and on perusal of the record, it appears that the applicant was an employee of the I.G.I.S. Realty and Construction Private Ltd., against which, allegations of cheating have been made but the applicant is not direct beneficiary of the alleged transaction. There is no likelihood of her absconding or tampering with the prosecution witnesses and evidence and her custodial interrogation is also not required. Hence, this application is allowed and it is ordered that if the applicant- accused Ku. Shweta Pandey surrenders before the Arresting Authority / Investigating Officer in relation to the aforesaid crime number within 15 days from today and if she is arrested by the Investigating officer / Authority concerned, she shall be released on bail on her furnishing a bail bond and surety bond each for a sum of Rs.50,000/-. If she fails to do so, the effect of this order shall be vacated automatically.
The applicant-accused is directed to join the investigation immediately and fully co-operate with the investigation. She shall further abide by the other conditions enumerated in sub- section (2) of Section 438 of Cr.P.C.
Certified copy as per rules.
(J. P. GUPTA) JUDGE JP