Rajni Devi vs State Of Himachal Pradesh
2021 Latest Caselaw 1912 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA




                                                                          .

                                            Cr.MP(M) No.2506 of 2019
                                            Decided on: 09.03.2021





    Rajni Devi                                                        ....Petitioner.
                     Versus
    State of Himachal Pradesh                 ...Respondent.
    Coram




    Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
    Whether approved for reporting?1 No
    For the petitioner : Mr. Jyotirmay Bhatt, Advocate.

    For the respondent : Mr. Sumesh Raj, Mr. Dinesh Thakur,

                         Mr. Sanjeev Sood, Additional Advocates
                         General, with Ms. Divya Sood,
                         K.K. Chaudhary, Deputy Advocates
                         General.



    Ajay Mohan Goel, Judge (Oral)

Petitioner in this case has approached the Court

for the purpose of grant of anticipatory bail, in FIR No. 02 of

2019, dated 01.01.2019, under Sections 420, 406, 467, 468,

471 and 506 of the Indian Penal Code, registered at Police

Station Kala Amb, District Sirmaur, H.P.

Whether reporters of the local papers may be allowed to see the judgment?

2. Learned counsel for the petitioner submits that

.

petitioner has post grant of anticipatory bail duly joined the

investigation.

3. Learned Additional Advocate General, on

instructions, submits that the petitioner has duly joined the

investigation and as of now no recovery etc. is to be effected

from her.

4. Taking into consideration these facts, this petition

is allowed and order dated 31.12.2019, passed in FIR No. 02 of

2019, dated 01.01.2019, under Sections 420, 406, 467, 468,

471 and 506 of the Indian Penal Code, registered at Police

Station Kala Amb, District Sirmaur, H.P., is made absolute,

subject to the following conditions:-

i) Petitioner shall furnish personal bond in the sum of Rs.25,000/- with one surety in the like amount to the satisfaction of learned Trial Court, within a period of two weeks from today.

ii) She shall make herself available for the purpose of interrogation, if so required and regularly attend the trial Court on each and every date of hearing and if prevented by any reason to do so, seek exemption from appearance by filing appropriate application;

iii) She shall not tamper with the prosecution evidence nor hamper the investigation of the case in any manner whatsoever.

iv) She shall not make any inducement, threat or

.

promise to any person acquainted with the facts of

the case so as to dissuade him/her from disclosing such facts to the Court or the Police Officer; and

v) She shall not leave the territory of India without

prior permission of the Court.

5. It is clarified that the findings which have been

returned by this Court while deciding this petition are only for

the purpose of adjudication of the present bail application and

learned Trial Court shall not be influenced by any of the

findings so returned by this Court in the adjudication of this

petition during the trial of the case. It is further clarified that

in case the petitioner does not complies with the conditions

which have been imposed upon her while granting the present

bail, the State shall be at liberty to approach this Court for

the cancellation of the bail. The petition stands disposed of in

the above terms.

Copy dasti.

(Ajay Mohan Goel) Judge March 09, 2021 (Rishi)