KUMARI BIRMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant petition filed under Section 438 CrPC, prayer has been made for grant of pre-arrest bail in FIR No. 120/2017 dated 4.7.2017 registered under Sections 420, 467, 468 and 471 IPC, at Police Station, Sadar, District Shimla, Himachal Pradesh.

(2.) Sequel to order dated 14.11.2017, ASI Devi Singh has come present with the record. Mr. M.L. Chauhan, learned Additional Advocate General has also placed on record status report, prepared on the basis of investigation carried out by the investigating agency till date. Record perused and returned.

(3.) Perusal of record /status report reveals that FIR No. 120/17 dated 4.7.2017 under Sections 420, 467, 468 and 471 IPC came to be registered at Police Station, Sadar, against the bail petitioner at the behest of the complainant namely Laik Ram, who alleged that the bail petitioner namely Kumari Birma in connivance with one Yashpal, fraudulently got prepared an affidavit purported to be executed by the complainant Laik Ram, for the purpose of getting her building plan sanctioned from the office of Municipal Corporation, Shimla. As per complainant, he never executed such affidavit as such, bail petitioner namely Birma Chauhan needs to be dealt with in accordance with law, for having allegedly committed offence punishable under Sections 420, 467, 468 and 471 IPC.