SATNAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) COUNSEL for the petitioner contends that the petitioner has roped in on account of his matrimonial dispute with the complainant. The complainant sought to abort the foetus she was carrying. The petitioner filed an application before the Superintendent of Police (D),Ropar. The Senior Medical Officer, Civil Hospital, Mohali, raided Singla Nursing Home and a dead female foetus was recovered. Accordingly, an FIR was registered against the concerned doctors. It is contended that the present FIR has been lodged as a counter blast to the aforementioned FIR. At this stage, Mr.J.S. Gill, Advocate, puts in appearance on behalf of the complainant and vehemently opposes the present petition. Notice of motion to Advocate General, Punjab for 8.8.2006. To be heard alongwith Crl.Misc.No.37020-M of 2006.

(2.) MEANWHILE, in the event of arrest of the petitioner, he shall be released on interim anticipatory bail by the Arresting Officer to his satisfaction, subject to the following conditions :-