SRI CHAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE allegation in the FIR is that one Kamal Singh took away the complainant and committed rape, while the petitioner, who is maternal uncle of Kamal Singh, has asked the complainant to go with the accused.

(2.) WITHOUT expressing any opinion on merits, the petitioner is granted anticipatory bail till conclusion of investigation or three months whichever is later during which the petitioner will be free to apply for regular bail to the concerned court in accordance with law. If bail is declined, the petitioner will be given two weeks' time to apply for bail in this court. In the event of arrest, petitioner will be released on bail on furnishing bail bonds to the satisfaction of the arresting officer on the conditions that the petitioner will not directly or indirectly, make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the court or to any police officer; he will not interfere with the prosecution evidence directly or indirectly; he will not leave the country without the previous permission of the court; he will associate with the investigation as and when called by the police and that he will surrender the passport, if any. This petition is disposed of. Petition allowed.