MS. POOJA SHARMA, DAUGHTER OF SH. J.D. SHARMA, RESIDENT OF PEACE COTTAGE, TUTI KANDI, SHIMLA, HIMACHAL PRADESH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) HEARD . Investigation record produced and perused.

(2.) THE petitioner, Ms. Pooja Sharma along with five other co -accused, namely, Mohit Sharma, Subhash Chand, Rulia Ram alias Raju, Praveen Kumar and Rakesh Kumar, is accused of commission of offences under Sections 419, 420, 467 and 120B IPC, as per FIR No. 170/2011, dated 24.6.2011, registered at Police Station, Palampur on the complaint of one Dr. Rajeev Bedi.

(3.) ACCORDING to the petitioner, she is innocent and has been falsely implicated in this case. Apart from other usual averments, she has undertaken to abide by any other condition imposed by the Court in case she is admitted to bail before arrest.