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Judgment
Leave granted.
The contentions raised by the Appellant are matters to be considered by the Sessions Court at the stage contemplated in Section 227 of the Code of Criminal Procedure. We leave those contentions open for such consideration at the appropriate stage. Learned Counsel for the Appellant then submitted that Appellant is being pestered by the police on and of with this case, despite the observation made by Justice M.Y. Eqbal in the order dated 29.6.1998 that prima facie it appears that there is no cogent material against the Petitioner which suggests her involvement in the commission of the crime. We are not making any comment on. the said observation at this stage, particularly when learned Judge made the said observation only on a prima facie glance and that too at the initial stage. Be that as it may, the said. observation would entitle her to be released on bail. We therefore direct that if Appellant surrenders before the police station within four weeks from today she shall be released on bail after interrogating her, on execution of a bond to the satisfaction of the arresting officer with or without sureties.
Appeal disposed of.