NISHA Vs. STATE OF H.P.

JUDGEMENT

(1.) THIS judgement shall dispose of Cr.MP(M) Nos. 986, 987, 988, 990 and 991 of 2011. Cr.MP (M) No. 986 of 2011 has been filed by Nisha, Cr.MP(M) No. 987 of 2011 by Radha, Cr.MP(M) No. 988 of 2011 by Jagdish Kaintha, Cr.MP(M) No. 990 of 2011 by Perma Nand Kainthla and Cr. MP(M) No. 991 of 2011 by Deep Singh, under Section 438 Cr.P.C. for releasing them on bail in FIR No. 112 dated 27.11.2011 registered at Police Station, Kumarsain, under sections 452, 323, 325, 147, 149, 504 and 506 IPC. The investigating agency has filed almost identical status report in each case.

(2.) IT has been stated in the petitions that Jagdish Kaintha husband of petitioner Radha made complaint before Police Station, Kumarsain and on that basis FIR No. 111 dated 27.11.2011 has been registered. Thereafter at the instance of Smt. Babli Negi false and baseless FIR No. 112 of 2011 has been registered at Police Station, Kumarsain on 28.11.2011. The FIR No. 112/11 is a counterblast to FIR No. 111 of 2011. It has been stated that on 25.9.2011 petitioner Parma Nand Kainthla made a report at Police Post, Narkanda under police station, Kumarsain against the complainant Babli. Parma Nand Kainthla had stated that Smt. Babli and her husband Ram Lal had been trying to trespass and interfere over his land, but police did nothing despite the complaint dated 25.9.2011 and rapat dated 30.9.2011.

(3.) IT has been stated that petitioners are innocent, they have committed no offence. The petitioners have been falsely implicated in the case. The petitioners are ready to join the investigation and furnish bail bonds in accordance with the directions of this Court. The prayer has been made for releasing the petitioners on bail under section 438 Cr.P.C.