Himachal Pradesh High Court
Rama Devi vs . State Of Himachal Pradesh on 30 August, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
Rama Devi vs. State of Himachal Pradesh .
Cr.MP(M) No.1938 of 2022 30.08.2022 Present Mr. Soma Thakur, Advocate, for the petitioner.
Mr. Sudhir Bhatnagar and Mr. Narender Guleria, Additional Advocate Generals with Mr. Sunny Dhatwalia, Assistant Advocate General, for the respondent-State.
Issue notice. Mr. Sudhir Bhatnagar, learned Additional Advocate General, waives notice on behalf of the respondent-State.
Reply/status report, if any, be filed on 7.09.2022 In the meanwhile, in the event of arrest of the petitioner in case FIR No.72 of 2022, dated 18.07.2022, under Sections 341, 504, 506, 509, 452 and Section 34 of the Indian Penal Code, registered at Police Station, Fatehpur, District Kangra, H.P, she shall be enlarged on bail on her furnishing personal bonds in the sum of Rs.20,000/- with one surety in the like amount to the satisfaction of the Arresting Officer.
Needless to add, the petitioner shall also join the investigation on 31.08.2022 at 10:00 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 Section 438 of the Code of Criminal Procedure.
The petitioner is permitted to produce copy of order downloaded from the High Court website and the trial Court/Investigating Officer shall not insist for certified copy of the order, however, it may verify the order from the High Court website or otherwise.
(Sandeep Sharma) Judge 30th August, 2022 (shankar) ::: Downloaded on - 30/08/2022 20:06:37 :::CIS