GURDEEP KAUR Vs. STATE OF H.P.

JUDGEMENT

(1.) THIS is an application under Section 439 Cr.P.C. for releasing the petitioner on bail in FIR No.12/2011 dated 23.05.2011, registered at Police Station State C.I.D.,Bharari,Shimla, under Sections 465, 466, 471, 201, 120 -B IPC.

(2.) IT has been stated in the application that the petitioner has been arrested on 04.07.2011. The petitioner is employed as Circle Inspector in Co -operative Circle, Behdala, Co -operative Societies, Tehsil and District Una. The petitioner is innocent. She has committed no offence. She has been implicated in the case on false, baseless and frivolous grounds due to political rivalry.

(3.) THE High Court directed the Director General of Police, Himachal Pradesh, to conduct an inquiry and submit report. The observation was also made for registration of regular criminal case. The Director General of Police forwarded relevant documents to Director Forensic Science Laboratory. It was found that handwriting on the nomination form and certificate were of same person and, therefore, FIR under Sections 465, 466 and 471 IPC was registered against the petitioner and she was arrested. The petitioner filed some bail applications and lastly her bail application being Cr.M.P.(M) No. 628 of 2011 was rejected by this Court on 02.09.2011. In the order dated 02.09.2011, this Court gave liberty to the petitioner to move for bail after charge stage.