BIMLA DEVI Vs. STATE OF H.P

JUDGEMENT

(1.) REPLY /report filed in the connected petition.

(2.) HEARD .

(3.) IN the event of arrest of the Petitioner, in connection with FIR No. 31 of 2011, dated 09.02.2011, under Sections 147, 148, 149, 427, 423, 452, 379, 506 and 323 IPC, Police Station Boileauganj, Tehsil and District Shimla, Himachal Pradesh, she shall be released on interim bail on her furnishing personal bond in the sum of Rs. 5000/ -with one surety in the like amount to the satisfaction of the arresting police officer/investigating officer. However, the bail shall be subject to the following conditions.