(1.) THIS is Crl. Misc. No. 25132-M of 1998 whereby Smt. Angoori wife of Shri Bhajan Lal is claiming bail in case FIR No. 458 dated 29.6.97 under Section 363, 366, 376 Indian Penal Code registered at P.S. Sarai Khwaja.
(2.) THE persecution case in brief is that Santosh aged 17-18 years daughter of Sham Lal was missing since 26.5.1997. Her father tried to locate her and searched for her but could not trace her. Rajbir used to visit the house of Sham Lal some time. On 26.5.97 at about 12 noon, Rajbir came to his house and stayed there upto 3-4 PM and then he started saying that he was going to Delhi. Rajbir used to stay with his parents in a jhuggi at Delhi. Santosh did not return for quite some time. Sham Lal reported the matter to the police on 29.5.97 on the basis of which this case was registered. Santosh while appearing at the trial made statement implicating Smt. Angoori. Santosh stated before Additional Sessions Judge, Faridabad in her statement Annexure P1 that on 26.5.97 at about 4.15 PM, she went to answer the call of nature. In the meantime, some persons came there in a jeep. One Kirth Chand put a piece of cloth in her mouth. She could not raise alarm. Lal Chand shut her eyes with cloth. Kirth Chand, Lal Chand, Mohan Singh, Rajbir, Sahi Ram, Angoori and Jagdish put her in jeep and took her to village Khanwala in district Allahabad (UP). She woke up at Allahabad. Kirth Chand and Rajbir had sexual intercourse with her at village Khanwala. She was kept there for 15 days and she was raped by both Rajbir and Kirth Chand. Thereafter, they took her to Delhi and kept her in Sanjay Colony and they had sexual intercourse with her turn by turn. Thereafter, Sahi Ram, Lal Chand, Angoori, Rajbir, Bhajni brought her to the shop of Sahi Ram situated at Old Faridabad. Thereafter, she was brought to the house of Rohtash Pahalwan.
(3.) SO , bail to Angoori to the satisfaction of learned Chief Judicial Magistrate/Duty Magistrate, Faridabad. Interim bail already granted to her is thus made absolute. Ordered accordingly.