KANE W/O MANGURAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THE accused petitioner is a lady who have three minor children according to the certificate issued by the Gram Panchayat Sukot and as old mother -in -law aged 50 years, In the counter murder case the learned Sessions Judge has giants) indulgence to Mst. Chandra as she is a woman and the case is covered by provision is Section 437. Cr.P.C. As such I am inclined to grant indulgence to the accused petitioner.

(2.) IT is, therefore directed that accused petitioner Kane w/o Manga Ram be released on bail provided. She executes a personal bond in the sum of Rs. 100,000 (Rs. Ten thousand only) with two sureties in the it mount -of Rs. 5000 - each to the satisfaction of the trial court with stipulation to appear in that court as and when called upon to do during pendency of the trial against her in this case.