DALIP SINGH AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) LEARNED counsel for the petitioners submits that in terms of the order by this Court on 05.12.07 he has already furnished bail bonds before learned Court below. He further submits that the husband of the deceased has already been released on regular bail by the Court below. Petitioners are father -in -law and brother -in -law(Devar) of the deceased who had committed suicide. Petitioners were initially found innocent by the police in investigation and no challan was presented against them, however, they were summoned in an application filed by the prosecution under Section 319 Cr.P.C. He submits that the petitioners will continue to appear before the Court and face trial.

(2.) THE interim bail granted to the petitioners on 05.12.07 is made absolute.