- (1.) Emotions and moralities may make strange appearances in a Criminal Court; Law and logic don't.
(2.) Assumed with this proposition, and it is only after sterilizing our judicial mind from the ugly nature of the allegation, we log on to the website to download the factual matrix essential for the proper disposal of this application. Bone of contention:
(3.) An order dated 29.06.2004 passed by the learned Sub-Divisional Judicial Magistrate, Khatra in G. R. Case No. 30 of 2004 directing that- "Hence the accused may find bail of Rs.6,000/- with two sureties of Rs.3,000/- each of the like amount: (1) with the condition that she will make herself available for interrogation by a police officer as and when required, (2) she will not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the Court or to the police officer until further order." Print Out No. 1:;