JASWINDER KAUR SIDHU Vs. STATE OF HARYANA

JUDGEMENT

(1.) HEARD. Offence alleged is under sections 498-A/406 IPC. Counsel for the State, on instructions from ASI Ram Pal, says that the petitioner is handicapped and is unable to stand or move about without support. In view of the above, without expressing any final 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.

(2.) IN the event of arrest, the 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 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; 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 that she will surrender the passport, if any. The petition is disposed of accordingly.