GULZAR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) AFTER addressing arguments for some time, counsel for the petitioners prays that the present petition, qua petitioner No.1, be dismissed as withdrawn. He further prays that in case the petitioner surrenders before the trial Court, his application for regular bail be decided expeditiously. The present petition, qua petitioner No.1, is dismissed as withdrawn. In case, he surrenders, before the trial Court, within a week from today, and files an application for regular bail, the same shall be considered and decided, by the trial Court, in accordance with law, within a week of its filing.

(2.) IN so far as petitioner No.2, counsel for the petitioners contends that she is the wife of petitioner No.1. Even the averments in the FIR do not level any particular allegations, against petitioner No.2. Notice of motion, qua petitioner No.2, to A.G.Haryana for 7.9.2006. Meanwhile, in the event of her arrest, petitioner No.2 shall be released on interim anticipatory bail by the Arresting Officer to his satisfaction, subject to the following conditions :-