VIVEK SINGH THAKUR,J. - (1.)This petition has been filed preferred for enlarging the petitioner on bail in case FIR No. 47 of 2020, dated 11.2.2020, registered under Sections 420, 120 B, 465, 468 and 471 of IPC at Police Station Baddi, District Solan, H.P.
(2.)Status report stands filed. According to the status report, investigation is complete and challan has been presented in the Court. However, supplementary challan shall be presented after receiving report from the State Forensic Laboratory, Junga and also obtaining the bank statements and call details report (CDR) of mobile number of petitioner and other co-accused and also obtaining and comparison of admitted signatures of petitioner as well as co-accused Moh. Hamid with their specimen signatures already obtained in the Court.
(3.)Petitioner, 27 years unmarried girl, is in custody since 11.2.2020. No doubt, she is suspect of commission of non-bailable offence, but considering facts and circumstances of the case along with her age as Whether the reporters of the local papers may be allowed to see the Judgment? Yes well as womanhood and also the contents of status report, wherein it is stated that now only admitted signatures and CDR of accused person is to be obtained, wherein there is no role of petitioner and being a woman, she belongs to a class which can be treated differently from other co-accused.
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