NEERU JAIN Vs. STATE OF H.P.

JUDGEMENT

(1.) This petition is directed against the order dated 22.7.2000 of the learned Additional Sessions Judge, Solan whereby the anticipatory bail granted to the petitioners on 7.4.2000 by him was cancelled.

(2.) Brief facts relevant and material for the disposal of this petition, are that a case FIR No. 18 dated 3.2.2000 under Sections 420/467/468/ 479/471 of the Indian Penal Code has been registered against the petitioners at Police Station, Parwanoo. They approached the Sessions Court at Solan for grant of anticipatory bail and the learned Additional Sessions Judge, Solan allowed their application in terms of the following order : "As both the applicants are ladies, I am of the view that it is expedient in the interest of justice to release both the applicants on anticipatory bail and it is hereby ordered that in the event of arrest, both the applicants be released on bail on furnishing a personal bond to the tune of Rs. 25,000 with two sureties in the like amount to the satisfaction of Investigation Officer on the following terms and conditions: -

(1.) That the applicants shall make themselves available for interrogation by the police officer or court as and when required.