IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION  

CRIMINAL APPEAL NO.1784   OF  2010   (Arising out of SLP(Crl.) No.7105/2009)

  MANJIT KAUR                          Appellant (s)

                       VERSUS

  STATE OF PUNJAB                               Respondent(s) WITH

CRIMINAL APPEAL NO.1785   OF  2010   (Arising out of SLP(Crl.) No.7977/2009)

  VARINDER JAIN                        Appellant (s)                         VERSUS    STATE OF PUNJAB                               Respondent(s)

O R D E R

Leave granted in both the matters.

We have heard the learned counsel for the parties.

The  appellants  have  been  granted  bail  by  this  

Court's order dated 9.11.2009. In the peculiar facts and  

circumstances of this case, the order dated 9.11.2009  

granting  bail  to  the  appellants  is  made  absolute  and  

accordingly,  the  appellants,  in  the  event  of  arrest,  

shall be released on bail on furnishing personal bond for  

Rs.20,000/- with one surety of the like amount to the  

satisfaction of the arresting officer.  

-2-

The  amount  deposited  by  the  appellants  in  the  

Registry of this Court, be given to the appellants for  

depositing  with  the  S.G.G.  Senior  Secondary  School,  

Goindwal,  Tehsil  Raikot,  District  Ludhiana,  Punjab,  

within four weeks.

These appeals are disposed of.   

.....................J (DALVEER BHANDARI)

.....................J (DEEPAK VERMA)

New Delhi; September 13, 2010.