GURDEEP KAUR Vs. STATE OF H.P.

JUDGEMENT

(1.) THIS is an application, under Section 439 Code of Criminal Procedure for releasing the Petitioner on bail in FIR No. 12/2011 dated 23.5.2011, registered at State CID Police Station, Bharari, District Shimla, under Sections 465, 466, 471, 201 IPC. The status report filed and the same has been perused.

(2.) IT has been stated in the application that Petitioner was arrested on 4.7.2011, she was produced before Learned Chief Judicial Magistrate, Una, who remanded her in judicial custody. The Petitioner is employed as Circle Inspector in Co -operative Circle Behdala, Co -operative Societies, Tehsil and District Una. It has been alleged that Petitioner is innocent, she has committed no offence. The Petitioner has been falsely implicated in the case on frivolous grounds due to political rivalry. Kamal Dev and others filed CWP No. 2936 of 2011 in the High court and the High Court directed the Director General of Police to conduct an inquiry and submit the report. The Director General of Police had forwarded the relevant documents to the Director, FSL, who found the handwritings on the nomination forms and certificate of same person. In these circumstances, the case came to be registered against the Petitioner. The bail application filed by the Petitioner was dismissed by the Learned Chief Judicial Magistrate, Una on 6.7.2011.

(3.) THE Petitioner had filed another bail application, which was dismissed by Learned Addl. Sessions Judge, Una on 3.8.2011. The bail application filed by Petitioner before the Learned Chief Judicial Magistrate, Una was dismissed on 10.8.2011. The Petitioner has small school going children and aged mother -in -law and father -in -law. The Petitioner is not keeping good health. The prayer has been made for releasing the Petitioner on bail.