Himachal Pradesh High Court
Suman Verma vs . State Of H.P. on 10 October, 2023
Author: Virender Singh
Bench: Virender Singh
Suman Verma Vs. State of H.P. .
Cr. MP(M) No. 2597 of 2023 10.10.2023 Present: Mr. Hemant Kumar Thakur, Advocate, for the applicant.
Mr. Mohinder Zharaick, Addl. A.G. with Ms. Leena Guleria, Dy. A.G., for the respondent.
By way of present application, the applicant of surrenders before this Court. Be taken into custody.
rt The applicant has filed the present application under Section 439 of the Code of Criminal Procedure, for releasing her, on bail, during the pendency of the trial, in case FIR No. 0113, dated 4.10.2023, under Sections 147, 149 and 323 of the Indian Penal Code and Sections 3(1)(R) and 3(1)(S) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities Act) 1989, registered with Police Station, Karsog, District Mandi, H.P. Notice. Ms. Leena Guleria, learned Deputy Advocate General waives service of notice on behalf of respondent-State. Status report be filed after respite.
(Virender Singh) Judge October 10, 2023 (kalpana) Called again 10.10.2023 Present: Mr. Hemant Kumar Thakur, Advocate, for the applicant.
::: Downloaded on - 10/10/2023 20:39:50 :::CISApplicant in the custody of L.C. Kaushalya Devi, No. 1071, High Court Frisking Team.
.
Mr. Mohinder Zharaick, Additional Advocate General and Ms. Leena Guleria, Deputy Advocate General, for respondent-State.
Status report filed.
To come up for consideration on 17.10.2023.
of Till then, the applicant is ordered to be released on interim bail, subject to her furnishing bail rt bonds in the sum of Rs. 20,000/- with one surety in the like amount, to the satisfaction of this Court, with the following conditions:
(i) That the applicant shall appear before the I.O., as and when directed to do so.
(ii) That the applicant shall not make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade them from disclosing such facts to the Court or to the Police Officer.
(Virender Singh) Judge October 10, 2023 (kalpana) Called again 10.10.2023 Present: Mr. Hemant Kumar Thakur, Advocate, for the applicant.
Applicant in the custody of L.C. Kaushalya No. 1071, High Court Frisking Team.
Mr. Mohinder Zharaick, Additional Advocate General and Ms. Leena Guleria, Deputy Advocate General, for respondent-State.
::: Downloaded on - 10/10/2023 20:39:50 :::CISThe requisite bail bonds furnished, attested .
and accepted. The applicant is released on interim bail, in case FIR No. 0113, dated 4.10.2023, under Sections 147, 149 and 323 of the Indian Penal Code and Sections 3(1)(R) and 3(1)(S) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities Act) 1989, of registered with Police Station, Karsog, District Mandi, H.P. rt List for consideration on 17.10.2023.
(Virender Singh) Judge October 10, 2023 (kalpana) ::: Downloaded on - 10/10/2023 20:39:50 :::CIS