N.G. Nandi, J.
1. Petitioner is a widow. Statement under Section 161, Cr.P.C. of the complainant implicating the petitioner, has been read by Mr. Pawan Behl, learned APP.
2. In view of proviso to Sub-section (1) of Section 437, Cr.P.C., the petitioner would be entitled to the relief under Section 438, Cr.P.C.
3. In the event of the arrest of the petitioner, on her furnishing a surety for the amount of Rs. 10,000 and personal bond in the like sum to the satisfaction of the I.O./Arresting Officer, she is ordered to be released on bail on condition that she will join investigations as and when required by notice under Section 160, Cr.P.C.
Sushila Dahas v. State Of Delhi
Sushila Dahas v. State Of Delhi
(High Court Of Delhi)
Criminal Miscellaneous (Main) No. 503 of 1999 | 01-03-1999
Advocate List
Bench
- HON'BLE MR. JUSTICE N.G. NANDI
Eq Citations
- 1999 3 AD (DELHI) 632
- 78 (1999) DLT 388
- LQ/DelHC/1999/177
Head Note
Probation of Offenders Act 1958 — S. 437 — Bail — Petitioner widow — In view of proviso to Sub-section (1) of Section 437, Cr.P.C., petitioner would be entitled to relief under Section 438 — In the event of arrest of petitioner, on her furnishing a surety for the amount of Rs. 10,000 and personal bond in the like sum to the satisfaction of the I.O./Arresting Officer, she is ordered to be released on bail on condition that she will join investigations as and when required by notice under Section 160, Cr.P.C. — Code of Criminal Procedure, 1973, Ss. 437 and 438
