PAWANA KUMARI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Police report received, perused and taken on record. Record perused and returned.

(2.) Fir No.76/18 was registered at Police Station, Rampur, District Shimla, Himachal Pradesh, on 20.6.2018. Apprehending arrest, petitioner approached this Court, seeking bail under the provisions of Section 438 of the Code of Criminal Procedure. On 11.7.2018, 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.

(3.) It is not in dispute that the petitioner has joined investigation and fully cooperated.