KANTA DEVI Vs. STATE

JUDGEMENT

(1.) THIS bail application was made by the applicants for regular bail and was listed today for arguments. However, the counsel for the applicants requested for grant of interim bail on urgent basis since husband of applicant no. 1 Kanta Devi and father of applicant no. 2 Ajay Gupta suddenly died on the night intervening 14th & 15th February, 2011 and cremation has to take place today. The request is allowed. The applicants are granted two weeks" interim bail on applicants" executing personal bond and surety bond to the tune of Rs.25,000/- each to the satisfaction of Jail Superintendent.

(2.) A copy of order be given dasti under the signatures of Court Master and may be carried by any relative of the applicants to the jail so that applicants are released immediately since cremation of the deceased Shri Kanchhi Mal is stated to take place today.