Himachal Pradesh High Court
Rama Devi vs . State Of H.P. on 29 August, 2024
Author: Sandeep Sharma
Bench: Sandeep Sharma
Cr.MP(M) No.1886 of 2024 29.08.2024 Present: Mr. Abhimanyu Rathor and Ms. Poonam Gehlot, Advocates, for the petitioner.
Mr. Rajan Kahol, Mr. Vishal Panwar and Mr. B.C. Verma, Additional Advocates General, with Mr. Ravi Chauhan, Deputy Advocate General, for respondent/State.
Notice. Mr. Rajan Kahol, learned Additional Advocate General appears and waives service of notice on behalf of the respondent/State. He prays for and is granted one week time to file reply/status report.
In the meanwhile, in the event of arrest of the applicant/petitioner, in case FIR No.2 of 2024, dated 06.07.2024, under Sections 12, 13(1)(a) & 13(2) of Prevention of Corruption Act, 1988 and Sections 420, 467, 468, 471 & 120-B of IPC, registered at Police Station SV & ACB, Hamirpur, District Hamirpur, Himachal Pradesh, she be released on bail, on furnishing bail bonds in the sum of Rs.50,000/-, with one surety each in the like amount to the satisfaction of the Investigating Officer. Needless to add, the applicant/petitioner shall also join the investigation on 30.08.2024 at 11:00 am and as and when required by the Investigating Officer; shall not hamper the investigation and temper with the prosecution evidence in any manner. She shall also comply with the conditions as contained in 482 of the BNSS, 2023.
List on 04.09.2024.
August 29, 2024 (Sandeep Sharma),
(Rajeev Raturi) Judge
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