KOUSHALYA BAI Vs. STATE OF C G

JUDGEMENT

(1.) Anticipating arrest in connection with Crime No. 320/2000 of Police Station Civil Lines (Raipur) for offences punishable u/s 304-B and 498-A IPC the applicant has filed this petition under Section 438 Cr.P.C.

(2.) Undisputedly accused Resham Lal, who is facing almost similar allegation has been admitted to bail. In the affidavit of the deceased sworn much before she had written a letter to her mother, she did not make any allegation against the applicant, and in the letter written somewhere in the June, 2000 she has made some passing remark against the applicant. I do not consider that the applicant is dis-entitled from getting an order under Section 438 Cr.P.C. The petition is allowed. In the event of arrest of the present applicant, on her furnishing a personal bond in a sum of Rs. 10,000.00 with one surety in the like amount to the satisfaction of the Police Officer arresting him, she shall immediately be released on bail by the said officer for her appearance before the police for the purpose of interrogation and before the Court or as and where so directed.