ANITA SHARMA Vs. STATE OF H.P.

JUDGEMENT

(1.)

(2.) THIS is an application, under Section 439 Cr.P.C. for releasing the petitioner on bail in FIR No. 207/2011 dated 18.6.2011 registered at Police Station, Indora, under sections 376(1), 506, 120B, 420, 468, 471, 201 IPC & Sections 9, 10, 11 of Prohibition of Child Marriage Act, 2006 and Section 18 of Hindu Marriage Act, 1955.

(3.) IT has been stated that there are in all six accused, out of them four have already been released on bail by different courts. Krishna Devi accused has been released on bail by this court on 28.10.2011. The further detention of the petitioner is not necessary. The prayer has been made for releasing the petitioner on bail.