Ramesh Sinha, J
1. The applicant has preferred this application under Section 482 of B.N.S.S. for grant of Anticipatory Bail, apprehending her arrest in connection with Crime No.79/2024, registered at Police Station – Pondi, District:Manendragarh-Chirmiri-Bharatpur(C.G.) for alleged commission of offence punishable under Sections 420, 467, 468, 471, 34 of the Indian Penal Code.
2. As per the case of the prosecution, in brief, is that the complainant namely Sandhya Singh lodged a report against the applicant and three other co-accused persons alleging that the accused persons have obtained a sum of Rs. 2,30,000/- from the complainant for providing government job to her son Shubham Singh and thereafter, forged appointment order issued to him. Based on above fact, present crime was registered against the applicant.
3. Learned counsel for the applicant submits that the applicant has been falsely implicated in the present case. He submits that the applicant is a 37 years old widow lady, working as a Anganbadi worker and lives separately from her son Nilesh Pal. He further submits that the main accused in the present case is the son of the applicant namely Nilesh Pal, who has obtained money from the complainant for providing job and he has been confined in jail, hence, the applicant is entitled to be granted anticipatory bail.
4. On the other hand, learned State counsel opposed the submissions raised by counsel for the applicant and submits that the applicant has received Rs. 2,30,000/-from the complainant for providing him job and issued a forged appointment order to him, hence, her anticipatory bail application is liable to be rejected.
5. I have heard learned counsel for the parties and perused the impugned order passed by the trial Court.
6. Taking into consideration the nature of allegation made against the present applicant, considering that the main accused Nilesh Pal, who is the son of the applicant has obtained money from the complainant for providing him job and he has already been confined in jail and particularly considering that the applicant is a 37 years old widow lady, working as a Anganbadi worker and
without further commenting anything on merits, this Court is of the opinion that it is a fit case to grant anticipatory bail to the applicant.
7. Accordingly, the instant MCRCA is allowed and it is directed that in the event of arrest of the applicant – Archana Pal, on executing a personal bond with one surety in the like sum to the satisfaction of the arresting Officer, she shall be released on bail on the following conditions:-
(a) She shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade her from disclosing such fact to the Court.
(b) She shall not act in any manner which will be prejudicial to fair and expeditious trial.
(c) She shall appear before the trial Court on each and every date given to her by the said Court till disposal of the trial.
(d) The applicant and the surety shall submit a copy of her adhaar card alongwith a colored postcard full size photo having printed the adhaar number on it, which shall be verified by the trial Court.
(e) She shall not involve herself in any offence of similar nature in future.
8. However, this Court hopes and trusts that the trial Court shall make an earnest endeavour to conclude the trial as expeditiously, if there is no legal impediment.
