THAKUR ALKA Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of the present application moved under Ss. 482 of BNSS, a prayer has been made for grant of pre-arrest bail.

(2.) The applicant had earlier filed the bail application for grant of pre-arrest bail in respect of an FIR No.104 of 2025 dtd. 2/8/2025 lodged against her under Ss. 420, 465, 467, 468 and 471 of the Indian Penal Code at Police Station Barsar, Distt. Hamirpur, H.P. The learned trial Court had dismissed the bail application taking into account the fact that the petitioner has disclosed that she was apprised of Maternity Welfare Scheme in the year 2022 by one Pankaj Sharma @ Kala. While dismissing the application, the learned trial Court had also taken into account the fact that during investigation, it has come to notice that the petitioner had produced the forged Service Continuity Certificate on which basis, she took benefit of such government grant from the Government and in such certificates, the names, addresses and signatures of persons are mentioned in whose houses, the applicant had done the labour work. However, on verification, it was found that no labour work has been done in their houses by the applicant nor it bears their signatures.

(3.) The FIR against the petitioner has been lodged on 2/8/2025. She had preferred the bail application on 26/9/2025. The learned Trial Court has dismissed the bail application on 17/1/2026.