KAMLESH KUMARI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Applicant-Kamlesh Kumari has filed the present application, under Sec. 439 of the Code of Criminal Procedure (hereinafter referred to as 'CrPC'), for releasing her on bail, during the pendency of trial, in case FIR No. 226 of 2022, dtd. 19/7/2022, registered with Police Station Nurpur, District Kangra, H.P. under Ss. 302 and 201 of the Indian Penal Code (hereinafter referred to as the 'IPC').

(2.) The applicant is seeking her release of bail, during the pendency of the trial, in the above case, on the ground, that the story of the prosecution is false and she has falsely been implicated, in this case. According to her, she and deceased were living happily in the matrimonial home and have been blessed with two sons and two daughters.

(3.) According to applicant, there is no iota of evidence, collected by the Investigating Officer, to connect her with the alleged offences, for which, she has been arrested by the police. The Investigation is also stated to be complete. To demonstrate this fact, it has specifically been mentioned in the application that the challan has been filed in the competent Court of law and charges have already been framed against her.