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Judgment
S.S. Sudhalkar, J.
Heard.
Crl. Misc. No. 5778 of 1997 is allowed subject to all just exceptions.
Learned counsel for the petitioners has argued that the FIR is belated one and he also relied on the documents annexures P/1 and P/2 i.e. Panchayatnama and statement of father of the deceased respectively. In the earlier statement given on 19.10.1996, i.e. on the date of incident, the father of the deceased has stated that the mental condition of his daughter was not sound and that she has strangulated herself and has committed suicide. The FIR was registered on 22.10.1996 on the statement of brother of the deceased. Of course he has stated in his statement that the mental condition of his father namely Sher Singh was not well and he has made allegations against the inlaws of the deceased including the petitioners.
In view of the earlier statement upon which DDR No. 12 was recorded, and leaving the facts to be decided at the time of trial, I find that this is a case where the bail can be granted. Of course, it is made clear that these observations are limited for the purpose of this bail application only and shall have no bearing on the merits of the case.
3A. Accordingly this petition is allowed. It is ordered that on the petitioner furnishing bail bonds in the sum of Rs. 20,000/ (Rs. Twenty Thousand) each with one surety each of the like amount, they be released on bail. Bail bonds be furnished before the Chief Judicial Magistrate, Ludhiana.