SUPREME COURT OF INDIA

Before:- K.T. Thomas and S.N. Phukan, JJ.

Criminal Appeal Nos.1125-1125 Of 2001. (Arising out of SLP(Cr) Nos. 3265-3266 of 2001). D/d. 05.11.2001.

Maqsoodan - Appellant

Versus

State of Haryana - Respondent

Criminal Procedure Code, 1973, Section 438 - Anticipatory Bail - Supreme Court granting anticipatory bail to the appellant since she being a lady and involved in a relatively less serious offence - Directed to be released on bail on her executing a bond of Rs. 10,000 - However, appellant could be questioned by investigating officer under Section 161 of the Code.

[Para 3]

ORDER

Leave granted.

On the fact situation, particularly since appellant is a lady, and in view of the relatively less serious offence involved, we are inclined to benefit the appellant with an order under Section 438 of the Code of Criminal Procedure. We, therefore, direct that appellant, if arrested, shall be released on bail on her executing a bond in a sum of Rs. 10,000/- to the satisfaction of the arresting officer. It is open to the investigating officer to question her under Section 161 of the Code. With these observations the appeals are disposed of.

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