M.M. Singh Bedi, J. - (1.) THE petitioners have been in custody w.e.f. 18.1.2011 in a case registered at the instance of Vikas alleging that his sister Jyoti was maltreated by her husband and other family members. The petitioner No.1 is mother -in -law whereas petitioner No.2 is father -in -law of the deceased, aged about 70 and 73 years, respectively. The complainant has already been examined as a witness before the trial court. It is not out of place to observe here that in the suicide note left by the deceased in her handwriting, a specific reference has been made by the deceased that no one was responsible for her death. It will be debatable whether the legal presumption under Section 113(A) of the Evidence Act stands rebutted in view of the said suicide note and other circumstances.
(2.) TAKING into consideration the age of the petitioners, they can be granted the concession of bail. The petition is allowed.
(3.) THE petitioners are ordered to be released on bail on their furnishing of bail bonds/surety bonds to the satisfaction of the trial court.;