REENA 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 439 of the Code of Criminal Procedure seeking her release, in the event of arrest, in case FIR No. 113 of 2020, dated 13.08.2020, under Sections 21 and 22 of the ND&PS Act, registered in Police Station Damtal, 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 of the place 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 for an unlimited period, so she be released on bail.