PUSHPA DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) COUNSEL for the petitioners contends that the petitioners are alleged to have filed a false affidavit in respect to the age of their minor children. It is further contended that a petition, filed by the complainant, under Section 175(1)(Q) of the Haryana Panchayati Raj Act, 1994, levelling same allegations, has already been dismissed, by the Deputy Commissioner. Notice of motion to A.G.Haryana for 14.9.2006. Meanwhile, in the event of their arrest, the petitioners shall be released on interim anticipatory bail to the satisfaction of the Arresting Officer, subject to the following conditions :-