GEETA GUPTA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The matter is taken up through video conference.

(2.) Petitioners Geeta Gupta and Susheela have maintained petitions under Section 438 of the Code of Criminal Procedure for grant of bail, in the event of their arrest, in case FIR No. 13 of 2021, dated 06.03.2021, under Sections 363, 366A, 376, 120B IPC and Section 4 of POCSO Act, registered at Police Station New Shimla, District Shimla, H.P. Petitioner Rahul Dhawan @ Dolly maintained a petition under Section 439 of the Code of Criminal Procedure for grant of bail in the above case. As all the petitions arise out of one incidence, hence taken up together for consideration and disposal.

(3.) As per the petitioners, they are innocent and have been falsely implicated in the present case. They are permanent residents of the place and neither in a position to tamper with the prosecution evidence nor in a position to flee from justice, so they may be released on bail.