SUMAN LATA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This is an application under Section 438 Cr.P.C. for releasing the petitioner on bail in FIR No.167 of 2012 dated 26.11.2012 registered at Police Station, Sadar, Shimla under Sections 420, 341 IPC.

(2.) It has been stated that the petitioner is innocent, she has been falsely implicated in the above case. On account of registration of the above case, the petitioner is apprehending her arrest in the case. The petitioner is ready to join the investigation and furnish bail bonds in accordance with the directions of the court. A submission has been made for releasing the petitioner on bail.

(3.) The status report has been filed. It has been stated that on 26.11.2012 the complainant Dilbag Rai Satia submitted a written complaint. It has been stated that the complainant had constructed a building over khasra No. 112 with the approval of the Municipal authorities. The adjacent land is owned by Suman Lata. The complainant approached Suman Lata to give complainant approach road through khasra Nos. 114 and 116 owned and possessed by her.