NEETU DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Applicant-Neetu Devi has filed the present application, under Sec. 439 of the Code of Criminal Procedure (hereinafter referred to as 'CrPC'), with a prayer to release her, on bail, in case FIR No. 266 of 2023, dtd. 19/10/2023, registered with Police Station Balh, District Mandi, H.P., under Ss. 420 and 120-B of the Indian Penal Code (hereinafter referred to as 'IPC') and Ss. 21 and 23 of the Banning of Unregulated Deposit Scheme Act, 2019 (hereinafter referred to as 'Act').

(2.) The applicant has sought the relief of bail, on the ground that she has been arrested by the police, in the said case, whereas, she has no involvement in the commission of the alleged offence.

(3.) According to the applicant, she is innocent and is a respectable citizen, having deep roots in the society.