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Judgment
Sat Pal, J.
Respondent No. 2 was not present on the last date of hearing. Even today he is not present.
I have heard the learned counsel for the parties.
The learned counsel for the petitioner has drawn my attention to the initial complaint lodged by the father of the deceased with the police on 15th August 1994, a day after the date of the incident. In this complaint father of the deceased has made allegations only against the husband of the deceased and no allegation whatsoever has been made against the petitioners who are father and mother of the husband of the deceased. However, in the complaint which was subsequently filed, the allegations have been made against the petitioners. Since no allegation whatsoever was made on 15th August, 1994 immediately a day after the date of the occurrence, I am of the view that it is a fit case for grant of bail to the petitioners. Accordingly, I direct that both the petitioners shall be admitted to bail on each one of them furnishing bail bond in the sum of Rs. 10,000/ with one surety of the like amount to the satisfaction of the Chief Judicial Magistrate, Gurdaspur. The observations made by me hereinabove shall not have any bearing on the merits of the case.