Kanta Devi & Anr. vs State
2011 Latest Caselaw 922 Del

$~8
             *       IN THE HIGH COURT OF DELHI AT NEW DELHI

+        BAIL APPLN. 1940/2010

         KANTA DEVI & ANR                             ..... Petitioner
                                 Through: Mr. Dushyant Sisodiya, Advocate
                        versus
         STATE                                              ..... Respondent
                                 Through Mr. O.P. Saxena, Addl. PP

         CORAM:
         JUSTICE SHIV NARAYAN DHINGRA

                 ORDER

% 15.02.2011

This bail application was made by the applicants for regular bail and was listed

today for arguments. However, the counsel for the applicants requested for grant of

interim bail on urgent basis since husband of applicant no. 1 Kanta Devi and father of

applicant no. 2 Ajay Gupta suddenly died on the night intervening 14th & 15th

February, 2011 and cremation has to take place today. The request is allowed. The

applicants are granted two weeks' interim bail on applicants' executing personal bond

and surety bond to the tune of Rs.25,000/- each to the satisfaction of Jail

Superintendent.

A copy of order be given dasti under the signatures of Court Master and may

be carried by any relative of the applicants to the jail so that applicants are released

immediately since cremation of the deceased Shri Kanchhi Mal is stated to take place

today.

A copy of the order be communicated to Jail Superintendent through e-

mail/pasting on the internet.

List the Bail Application for hearing on the regular bail on 3rd March, 2011.

SHIV NARAYAN DHINGRA,J FEBRUARY 15, 2011 vn