SARITA SONI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present bail application has been moved by the petitioner under Section 438 of the Code of Criminal Procedure for releasing her on bail, in the event of her arrest, in case FIR No. 200 of 2016, dated 26.12.2016, under Sections 420 and 120B IPC, Police Station Nagrota Bagwan, District Kangra, H.P.

(2.) As per the averments made in the petition, the petitioner is innocent and has been falsely implicated in the present case. She is resident of the place and neither in a position to tamper with the prosecution evidence nor in a position to flee from justice, so se may be released on bail.

(3.) Police report stands filed. As per the prosecution story, on 26.12.2016 the petitioner moved an application before the police, wherein she has stated that she was cheated by one Praveen Kumar.