SHIVANI GUPTA Vs. STATE OF H P

JUDGEMENT

(1.) The Petitioner is the wife of an advocate and her father-in-law Shri Gian Chand Gupta is also a Senior Advocate, practicing in Shimla. She apprehends arrest from the police in a case registered under Section 436, 457 and 380 of the Indian Penal Code, in Police Station Boileauganj, in terms of FIR No. 42/10 dated 14.2.2010.

(2.) Precisely the facts are that the Petitioner and her husband are living with her father-in-law in their own house at "Kachi Ghati" (Shimla). Ms. Suman was a maid servant in the house of the Petitioner at Kachi Ghati (Shimla). She left her job about 4/5 months ago from the date of alleged incident, thereafter Ms. Anita accused was employed in her place by the father-in-law of the Petitioner.

(3.) The Courts were closed on account of the winter vacation. On 9.1.2010, the parents-in-law of the Petitioner were on sojourn to Panchkula during the vacation, leaving behind the Petitioner and her husband.