REGENT COMPUTRONICS PVT. LTD.

Hom Dei Appellant

V/S

STATE OF HIMACHAL PRADESH Respondents

Referred Judgements :-

SUNIL BATRA CHARLES GURMUKH SOBRAJ VS. DELHI ADMINISTRATION:DELHI ADMINISTRATION [REFERRED TO]
HUSSAINARA KHATOON 1 VS. HOME SECRETARY STATE OF BIHAR [REFERRED TO]
HUSSAINARAKHATOON IV VS. HOME SECRETARY STATE OF BIHAR PATNA [REFERRED TO]
HUSSAINARA KHATOON VI VS. HOME SECRETARY STATE OF BIHAR [REFERRED TO]
KADRA PAHADIYA VS. STATE OF BIHAR [REFERRED TO]
T V VATHEESWARAN VS. STATE OF TAMIL NADU [REFERRED TO]
ABDUL REHMAN ANTULAY VS. R S NAYAK [REFERRED TO]
KARTAR SINGH KRIPA SHANKAR RAI VS. STATE OF PUNJAB [REFERRED TO]
SUPREME COURT LEGAL AID COMMITTEE REPRESENTING UNDERTRIAL PRISONERS VS. UNION OF INDIA [REFERRED TO]
SHAHEEN WELFARE ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
ZAHIRA HABIBULLA H SHEIKH VS. STATE OF GUJARAT [REFERRED TO]
DHARMENDRA KIRTHAL VS. STATE OF U.P. [REFERRED TO]
UNION OF INDIA VS. K.A.NAJEEB [REFERRED TO]

JUDGEMENT

(1.) By way of the present application, filed under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (hereinafter referred to as 'BNSS'), applicant-Hom Dei @Shallu has sought her release, on bail, during the pendency of trial, in case FIR No.57 of 2021, dtd. 22/2/2021, registered under Ss. 302, 120B and 201 of the Indian Penal Code (hereinafter referred to as 'IPC'), with Police Station Nalagarh, District Solan, Himachal Pradesh.

(2.) According to the applicant, she is resident of the address, as mentioned in the application and is having deep roots in the society.

(3.) As per the applicant, she has falsely been implicated, by the police, in the present case, as, there is no evidence, connecting her, with the crime, in question. The applicant is stated to be in judicial custody since 22/2/2021.

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HOM DEI Vs. STATE OF HIMACHAL PRADESH

Referred Judgements :-

JUDGEMENT

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