M.C.JAIN, J. - (1.) LEARNED counsel for the petitioners have producedphoto stat copies of some documents running into 48 pages.
(2.) HOARD learned counsels for the parties for about an hour after references from the case diary. I do not want to express any opinion on the merits of the case, but from the correspondence and other material which has come on record, I am inclined to enlarge the application bail. It is really very sad that the deceased Anita was found in hanging condition on 24th June 1986 She was married only on 20th May 86. Just after one month and four days' the dead body, remained lying for two days and it was cremated only on 26.6.1986 when the nearest relative of the deceased had come. The petitioners have produced a document in the form of the non -objection by the father expressed that he had no objection, the report was filed by him on 8th July 1986 on which the case u/s 306 and 498A I.P.C: was registered. My attention was particularly invited to the letter Of the deceased dated 20 June, 1986 in which deceased has expressed that every one keeps all care of her. As already stated the matter has to be viewed in its entirety with lout expressing any opinion' so I find this case a fit one for the exercise of power under Section 438 Cr.P.C. ' Accordingly, the application for bail is allowed and it is ordered that in the event of arrest of the applicant Hanuman Singh and Smt. Amar Kanwar, they be released on bail provided each one them furnishes a personal bond in the sum of Rs. 4000/ - with one surety in the like amount to the satisfaction of Investigating Officers, Police Station, Churu in F.I.R. No. 104/86.
(3.) IT is further directed that the applicants shall make themselves available for the purpose of interrogation as and when required by the Police.;