SUKRI DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner, who is apprehending her imminent arrest on being arraigned as an accused in FIR number 104 of 2019, dated 9.11.2019, registered under Sections 498A, 306 read with Section 34 of the Indian Penal Code, 1860, in the file of Police Station Gohar, Distt. Mandi, H.P., disclosing non-bailable offences, came up before this Court under section 438 Code of Criminal Procedure, 1973, seeking anticipatory bail.

(2.) On 11.11.2019, this Court passed an interim order directing that in the event of arrest, petitioner shall be enlarged on bail, .

(3.) Inspector Sanjeev Kumar, Police Station Gohar, Distt. Mandi, H.P., is present along with records. Status report stands filed in the Court and the same is taken on record. Police file perused to the extent it was necessary for deciding the present petition, and the same stands returned to the police official.