ARCHANA SINGH D/O SHRI KIRAN SINGH, RESIDENT OF GARMOUR MOHALLA J.E.C. ROAD JORHAT, ASSAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THIS judgement shall dispose of above three petitions, which have been filed by the petitioner against orders dated 9.4.2012, 9.4.2012 and 11.5.2012 passed by learned Sessions Judge, Kangra at Dharamshala in bail application Nos. 16 - G/XXII/2012, 17 -G/XXII/2012 and 19 -G/XXII/2012 respectively. Cr. MMO No. 91 of 2012 has been filed in FIR No. 216 dated 4.12.2011 registered at Police Station, Jawalamukhi, whereas Cr. MMO No. 92 of 2012 has been filed in FIR No. 186 dated 1.12.2011 registered at Police Station, Dehra and Cr. MMO No. 93 of 2012 has been filed in FIR No. 163 dated 19.10.2011, registered at Police Station, Dehra.

(2.) THE certificates of complainant were taken by Kuldip Kumar and an amount of Rs. 10,000/ - was taken as fare. They were sent to Guwahati and were kept in some hotel, their medical was conducted. They were assured that call letters will be issued for employment. The complainant received call letters, the complainant apprehended that call letters were false.

(3.) IT has been stated that petitioner is a resident of Assam and is not in a position to furnish two local sureties as ordered by the learned Sessions Judge. The petitioner does not know anyone in District Kangra. The bail conditions imposed by the learned Sessions Judge are highly arbitrary and cannot be complied by the petitioner. It is impossible for the petitioner to furnish two local sureties in all three cases. It has been stated that except the condition of furnishing two local sureties in the like amount of Rs. 10,00,000/ -, the petitioner undertakes to abide by all other conditions i.e. (i) to (vii) mentioned in the operative part of order passed by the learned Sessions Judge. The submission has been made for modification of order dated 9.4.2012.