Sasikala Pushpa Petitioner(S) v. State Of Tamil Nadu (S).

1. Heard.

2. Issue notice.

3. Post along with SLP(Crl.) No. 7252 of 2016.

4. Pending further orders from this Court, we direct that in case the petitioner is arrested in connection with Crime No. 276 of 2010 registered at Thisayanvilai Police Station, she shall be enlarged on bail on her furnishing bail bonds in a sum of Rs. 50,000/- with two sureties in the like amount to the satisfaction of the officer effecting the arrest.

SLP(Crl.) No. 9065 of 2016:

5. Issue notice.

6. Post along with SLP(Crl.) No. 9064 of 2016.

7. Paragraph 22(a) of the impugned order requiring the petitioners to attend the police station twice everyday i.e. 10.30 am and 5.00 pm shall remain stayed.

8. The petitioners shall, however, cooperate with the on-going investigation and attend the investigation as and when the Investigation Officer requires their presence.