NAZAKAT ALI Vs. STATE OF H P

JUDGEMENT

(1.) Present petition is filed under section 438 Code of Criminal Procedure 1973 for grant of anticipatory bail relating to FIR No. 380 of 2015 dated 1.11.2015 registered under Sections 66-E and 67-A of the Information and Technology Act 2000 in Police Station Paonta Sahib District Sirmour H.P.

(2.) It is pleaded that petitioner has not committed any offence and he has been falsely implicated in the present case as counter blast to earlier FIR lodged by present petitioner. It is further pleaded that petitioner will abide by conditions imposed by the Court and will join investigation of the case. Prayer for acceptance of bail application is sought.

(3.) Per contra police report filed. As per police report FIR No. 380 of 2015 dated 1.11.2015 registered under Sections 66-E and 67-A of the Information and Technology Act 2000 in Police Station Paonta Sahib District Sirmour H.P. There is recital in the police report that complainant is residing in New Colony Dhaulakuan Tehsil Paonta Sahib District Sirmour H.P. with her husband and three children. There is further recital in the police report that petitioner Nazakat Ali is her neighbour and complainant and petitioner are known to each other for the last fifteen years. There is further recital in the police report that Kabiroodeen used to visit in the residential house of petitioner Nazakat Ali and there is further recital in the police report that wife of petitioner and Kabiroodeen have close relation with each other. There is further recital in the police report that complainant also became familiar with Kabiroodeen and relations of complainant developed with Kabiroodeen.