A. Ku. Singh, J. - (1.) Heard the learned counsels for the petitioner and learned Public Prosecutor and perused the case diary relating to FIR No. 238/97 of Police Station Dungargarh. The learned counsel for the petitioner has submitted the certified copies of the prosecution witnesses PW. 1 to PW. 4 who have been examined in Sessions Case No. 51/97. According to the FIR registered on the basis of the statement of the deceased Smt. Manju, Smt. Manju committed suicide by pouring Kerosene on her body and putting fire herself because she was subjected to some cruel treatment by her in-laws. After going through the statements of four prosecution witnesses who have been examined in the Trial Court and taking into consideration all the facts and circumstances it appears proper that this bail application under Sec. 439 CrPC be allowed. For the reasons mentioned above, the bail application is hereby allowed. It is directed that the petitioner Shri Ramchandra shall be released on bail provided he furnishes two sureties of Rs. 5,000/- each and personal bond of Rs. 10,000/- to the satisfaction of the learned Additional Sessions Judge, Ratangarh. The petition is disposed of accordingly.;