SHANTI Vs. STATE OF M P

JUDGEMENT

(1.) HEARD.

(2.) ISSUE notice to the respondent No. 2 on payment of process fee within three working days. Notice be made returnable within one week.

(3.) IT is hereby directed that in the event of arrest, applicants shall be released on interim anticipatory bail on their furnishing personal bond of Rs. 50,000/ (Rupees Fifty Thousand only) each with two solvent sureties of the like amount each to the satisfaction of Arresting Authority.