BIMLA PANI Vs. STATE OF HARYANA

JUDGEMENT

(1.) IT is alleged that rape was committed upon the prosecutrix by co-accused Sanjay Sharma. He is stated to be on regular bail. There is no allegation of rape against the petitioners.

(2.) AFTER hearing the counsel for the parties and without expressing any opinion on the merits of the case, it is directed that in case of arrest of the petitioners in this case the petitioners shall be released on bail by the Arresting Officer on their furnishing bonds to the satisfaction of the Arresting Officer. It is further directed that the petitioners shall join investigation, shall not tamper with the prosecution evidence, and shall not leave India without prior permission of the Court. Petition allowed.