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Judgment
Abhay M. Thipsay, J.—Heard Mr. Nitin Sejpal, learned counsel for the applicants. Heard Ms. S.V. Sonawane, learned APP for the State. Heard Mr. Prashant Patil, learned counsel who sought intervention on behalf of the First Informant to oppose the grant of bail. I have gone through the First Information Report and glanced through the statements recorded during investigation. There exists a prima facie case of cruelty against the applicants.
It appears that the deceased Minal committed suicide. There is no suspicion that the death of the said Minal is homicidal.
The applicants are in custody since 12 December 2012. Their further detention does not seem to be essential from the point of view of investigation.
Keeping this in mind, I am inclined to release them on bail. The applicants are ordered to be released on bail in the sum of Rs. 30,000/- each with one surety in like amount, on the condition to attend the concerned police station, and make themselves available for investigation/interrogation, as and when required by the Investigating Officer.