N.C. Kochar, J. - (1.) Heard. The applicants are ladies and the learned PP admits that there are no specific allegations against them. After taking into consideration all the facts and circumstances of the case, it is directed that in the event of arrest, each one of the applicants shall be released on bail, subject to her furnishing a bond in the sum of Rs. 5000/-, with one surety in the like amount, to the satisfaction of the Investigating Officer/SHO concerned, and undertaking to join the investigation as and when directed by the police. Pre-Arrest Bail Granted.;