M.G. Mukherji, J. - - (1.) This is a bail application under Section 439 Cr.P.C. filed by the husband's elder brother's wife and the mother-in-law of the deceased house-wife, who it is said is a victim of a dowry death. The investigation is pending against not only the present accused applicants but also against the male members of the family under Sections 498-A and 304-B I.PC. and Sections 3 and 4 of the Dowry Prohibition Act. It has come out in the course of evidence that there was a suicidal note left by the girl and there was an allegation to the effect that the girl used to receive telephone calls in which either threat or abuses were conveyed to her. There is no direct dying declaration made by the victim girl. It is submitted before me that the girl died of poison. The viscera was sent for chemical examination before the Forensic Science Laboratory, but no clinching report has as yet arrived and the matter is awaiting further investigation. Be that as it may, I am of the considered view that the applicants Smt. Rookmani Devi and Smt. Sringari Devi are entitled to be released on bail of Rs.5,000/- (Rs. five thousand only) each, to the satisfaction of the learned Session Judge, Jaipur City. Petitioners entitled to Bail - Bail granted..;