TAMANA BEDI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The matter is taken up through video conference.

(2.) The present bail application has been maintained by the petitioner under Section 438 of the Code of Criminal Procedure seeking her release, in the event of her arrest, in case FIR No. 101 of 2020, dated 21.06.2020, under Sections 403 and 406 read with Section 34 of Indian Penal Code, registered in Police Station Dharamshala, District Kangra, H.P.

(3.) As per the averments made in the petition, the petitioner is innocent and has been falsely implicated in the present case. She is permanent resident District Solan, H.P. and neither in a position to tamper with the prosecution evidence nor in a position to flee from justice. No fruitful purpose will be served by sending her behind the bars, so she be released on bail.