NEHA SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) IN relation to F.I.R. No.28/2013 dated 23.2.2013, under Section 379 I.P.C., registered at Police Station, Dhalli, District Shimla, petitioner was granted interim bail on 7.3.2013. Since then, petitioner has joined investigation. The recovery of article in question i.e. gold has been effected.

(2.) MR . P.P. Chauhan, learned counsel for the petitioner submits that the main accused Smt. Sunita and Smt. Veena have been released on bail. The Investigating Officer, H.C. Baljeet Singh, Police Station, Dhalli submits that the investigation is complete and the Challan is likely to be filed in the near future.

(3.) IN the given facts and circumstances, the petitioner has prima facie made out a case for grant of bail.