J.R. Goyal, J. - (1.) HEARD learned counsel for the accused petitioners, learned Public Prosecutor for the State and perused the case diary.
(2.) IT was contended that accused petitioners Devi Singh is aged 14 years' a minor boy, and Smt. Kamla Devi is a patient of serious ailment of Cancer. It was also contended that the allegations of harassment and sexual exploitation have been levelled against the co -accused Bhagwan Sahai and Shiv Singh and the accused petitioners have been implicated because they were close relatives of the husband of the complainant. It was also contended that co accused Bhagwan Sahai and Shiv Singh were arrested and enlarged on bail. Learned Public Prosecutor opposed the bail application.
(3.) HAVING considered the rival submissions made at the Bar, without making any observation on the merit of the case and keeping in view that no specific allegation has been levelled against the accused petitioner Devi Singh, who is said to be a minor boy of 14 years age, and also keeping in view that accused petitioner Smt. Kamla Devi is said to be sick and Cancer has been detected as the ailment and all other facts & circumstances, I deem it proper to grant the benefit of pre -arrest bail to the accused petitioners.;