POOJA MISHRA Vs. STATE OF HARYANA

JUDGEMENT

(1.) FIR No. Dated Police Station Ss. 111/2021 18/4/2021 NIT Faridabad, 323, 324, 427, 506, 34 Haryana of IPC and Sec. 3 of Medicare Service Person and Medicate Service Institutions (Prevention of Damage of Property) Act, 2008 The petitioner, apprehending arrest came up before this Court under Sec. 438 Cr.P.C., seeking anticipatory bail.

(2.) In Para 7 of the bail application, the petitioner declares having no criminal history. Ld. Counsel for the bail petitioner states on instructions that the petitioner has no criminal past relating to the offences prescribing sentence of seven years and more, or when on conviction, the sentence imposed was more than three years. The status report also does not mention any criminal past of the accused.

(3.) Without going further into the details of the allegations, prima facie based on such complaint, the Police registered the FIR mentioned above.