MS. VANEETA, DAUGHTER OF SHRI BIHARI LAL, RESIDENT OF VILLAGE THARASS, POST OFFICE HURLA, TEHSIL AND DISTRICT KULLU, H.P. Vs. STATE OF HIMACHAL PRADESH THROUGH PRINCIPAL SECRETARY (HOME), TO THE GOVERNMENT OF HIMACHAL PRADESH

JUDGEMENT

(1.) PETITIONER by way of the present petition has applied for anticipatory bail in FIR No. 3/2013, registered under Sections 420, 467, 468, 471 and 120 -B IPC at Police Station Bhuntar, District Kullu, H.P. Heard. Keeping in view the facts of the case and the fact that the trial is likely to take time, the present petition is allowed and in the event of arrest of the petitioner, she shall be released on bail, on her furnishing two personal bonds, each in the sum of Rs. 25,000/ -, with two sureties each in the sum of Rs. 25,000/ -, to the satisfaction of the Investigating Officer concerned/SHO, Police Station, Bhuntar, District Kullu, H.P., subject to the condition that the petitioner shall join investigation as and when called by the police. The petitioner shall not tamper with the prosecution evidence or influence the prosecution witnesses.

(2.) THE petition stands disposed of accordingly.