ARCHANA SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner is co-accused in FIR No.175/2020, dtd. 15/12/2020, registered under Ss. 420, 465, 467, 468, 471 and 120B of the Indian Penal Code (IPC) and Sec. 66 of the Information Technology (IT) Act at Police Station Barotiwala, District Solan. The petitioner was arrested on 14/3/2021 and prays for her enlargement on regular bail.

(2.) The prosecution case against the petitioner in nutshell is that:-

(3.) A previous bail petition, bearing Cr.MP(M) No.641 of 2021, was withdrawn by the petitioner vide order dtd. 8/4/2021. Another bail petition, being Cr.MP(M) No.932 of 2021, was dismissed on merits vide order dated 31. 05.2021. The petitioner then preferred bail petition, being Cr.MP(M) No.1862 of 2021, which was permitted to be withdrawn on 23/12/2021 with liberty to file fresh to enable her to raise certain grounds in the petition, which were not raised therein. It is thereafter that the instant petition has been preferred.