EKTA TIWARI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant petition filed under S.438 CrPC, bail petitioner has approached this Court for grant of anticipatory bail in FIR No. 54 dated 26.4.2019, under Ss. 21 and 29 of the Narcotic Drugs and Psychotropic Substances Act, S.18C of Drugs and Cosmetics Act, 1940 and Ss. 420, 467, 468 and 471 IPC, registered with Police Station, Majra, District Sirmaur, Himachal Pradesh.

(2.) Sequel to order dated 21.10.2019, SI Sewa Singh has come present with the record. Learned Additional Advocate General has also placed on record status report prepared by the Whether reporters of the local papers may be allowed to see the judgment? investigating agency on the basis of investigation carried out by it. Record perused and returned.

(3.) Learned Additional Advocate General, on the instructions of the Investigating Officer, fairly stated that the petitioner has made herself available for investigation and she is fully cooperating. Learned Additional Advocate General states that though copy of Rent Deed fraudulently prepared by the bail petitioner in connivance with co-accused Dinesh Kumar, has not been made available till date, but in view of the statement made by bail petitioner that the co-accused Dinesh Kumar has destroyed the same, bail petitioner can be ordered to be enlarged on bail at this stage, subject to the condition that she would make herself available for investigation as and when called by the investigating agency. Mr. Bhatnagar, learned Additional Advocate General stated that the signatures of the bail petitioner are required for sending the same to Handwriting Expert, as such, she may be directed to make herself available, immediately, enabling the Investigating Officer to move an appropriate application before the Magistrate below for obtaining her signatures.