KAJOL CHAUDHARY Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present bail application has been maintained by the applicant/petitioner for releasing her on bail in case F.I.R. No. 153 of 2018, dtd. 25/12/2018, under Ss. 420,406 and 120-B of the Indian Penal Code, registered at Police Station Sadar-Nahan, District Sirmaur, H.P.

(2.) As per the petitioner, she is innocent and has been falsely implicated in this case. Further she is joining and cooperating with the investigation and not in a position to flee from justice.

(3.) Police report stands filed. As per prosecution the petitioner has committed a fraud with the bank by depositing the ornaments and securities, which were not genuine and obtained loan from the bank. Subsequently, the case under Sec. 420, 406 and 120-B of the Indian Penal Code came to be registered against her in Police station, Nahan.