PHOOLA DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The matters are taken up through video conference.

(2.) The present bail applicants have been maintained by the petitioners under Section 438 of the Code of Criminal Procedure for grant of bail, in the event of their arrest, in case FIR No. 158 of 2020, dated 09.11.2020, under Sections 420, 120B, 406, 409, 467 and 471 IPC, registered in Police Station Baijnath, District Kangra, H.P.

(3.) As per the petitioners, they are innocent and have been falsely implicated in the present case. They are permanent residents of the place and neither in a position to tamper with the prosecution evidence nor in a position to flee from justice, so they may be released on bail.