MALVIKA TULI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By By way of this application, filed under Sec. 439 (2) of the Criminal Procedure Code, the applicant/complainant has approached this Court for cancellation of the bail granted by this Court in Cr.MP(M) No.1552 of 2022, titled as Abhineet Chauhan Versus State of Himachal Pradesh, in FIR No.16 of 2022, dtd. 13/7/2022, registered at Women Police Station, BCS, Shimla, under Ss. 498-A, 323, 504 and 506 of the Indian Penal Code.

(2.) This Court in a petition filed under Sec. 438 of the Criminal Procedure Code, had granted bail to the petitioner in terms of order dtd. 19/7/2022, on the conditions contained therein, which included the condition that the petitioner shall not tamper with the prosecution evidence nor hamper the investigation of the case in any manner whatsoever.

(3.) By way of this application, the complainant has alleged that the conditions so imposed upon the accused while granting anticipatory bail were violated by him as he tried to influence one witness, namely, Ms. Prinka Pista, by threatening her, who happened to be a witness in the FIR and who had reported this matter in writing to the SHO, Kandaghat.