AZRA SULTANA Vs. STATE

JUDGEMENT

(1.) THE learned Counsel for the petitioner submits that by an order dated 15.1.2004, the petitioner was directed to deposit a sum of Rs. 1 lakh which she had done. She was also directed to join investigation as and when required by the IO which also she has complied with. The learned Counselor the petitioner further submits that the co -accused Shakil Akhtar was granted anticipatory bail by this Court on 10.3.2004. Accordingly, on the ground of parity, he submits that the present petitioner also be granted anticipatory bail.

(2.) THE learned Counsel for the State, who appears in this matter, stated that it is a fact that the petitioner has deposited a sum of Rs. 1 lakh and that she joined investigation. It is also confirmed that the co -accused Shakil Akhtar was granted benefit of pre -arrest bail by this Court on 10.3.2004. In these circumstances, the petitioner is also directed to be released on bail, in the event of her arrest, on furnishing a personal bond in the sum of Rs. 20,000/ - with one surety of the like amount to the satisfaction of the Arresting Officer in respect of the aforementioned FIR.