KANTA DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) IN view of the order passed today in Crl.Misc.No.10228-M of 2006, without expressing any final opinion on the merits of the case, petitioner is granted anticipatory bail till conclusion of investigation or for 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. IN the event of arrest, petitioner will be released on bail on furnishing bail bonds to the satisfaction of the arresting officer within two weeks from today on the conditions that she 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; she will not interfere with the prosecution evidence directly or indirectly; she will not leave the country without the previous permission of the court; she will associate with the investigation as and when called by the police and she will surrender her passport, if any. The petition is disposed of.