GUDDI DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Mr. Adarsh Sharma, learned Additional Advocate General has placed on record status report which is taken on record.

(2.) F.I.R. No.82/2018, under the provisions of Sections 448, 380, 147, 149 of the Indian Penal Code and 3 (1)(v), 3(1)(s) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, was registered at Police Station, Chirgaon, District Shimla, H.P., on 15.8.2018. Apprehending arrest, petitioner approached this Court seeking bail under the provisions of Sec. 439 of the Code of Criminal Procedure. On 17.8.2018, this Court passed an interim order directing that in the event of arrest, petitioner shall be enlarged on bail, subject to her complying with the conditions imposed therein. The said interim order is in operation till date.

(3.) Civil litigation is pending inter se the parties before Civil Judge (Sr. Division), Ruhru in which contempt proceedings also stand initiated against the complainant.