Sushila Dahas vs State
1999 Latest Caselaw 185 Del

Citation : 1999 Latest Caselaw 185 Del
Judgement Date : 1 March, 1999

Delhi High Court

Sushila Dahas vs State on 1 March, 1999

Equivalent citations: 1999 IIIAD Delhi 632, 78 (1999) DLT 388

Author: N Nandi

Bench: N Nandi

JUDGMENT

N.G. Nandi, J.

1. Petitioner is a widow. Statement under Section 161, Cr.P.C. of the complainant implicating the petitioner, has been read by Mr. Pawan Behl, learned APP.

2. In view of proviso to Sub-section (1) of Section 437, Cr.P.C., the petitioner would be entitled to the relief under Section 438, Cr.P.C.

3. In the event of the arrest of the petitioner, on her furnishing a surety for the amount of Rs. 10,000/- and personal bond in the like sum to the satisfaction of the I.O./Arresting Officer, she is ordered to be released on bail on condition that she will join investigations as and when required by notice under Section 160, Cr.P.C.

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