DARSHAN KAUR Vs. STATE OF HARYANA

JUDGEMENT

(1.) COUNSEL for the petitioner contends that her co-accused have already been granted interim anticipatory bail vide orders 11.5.2006 and 31.5.2006 passed in Crl.Misc.Nos.27915-M of 2006 and 33492-M of 2006. Notice of motion to Advocate General, Haryana, for 4.8.2006. Meanwhile, in the event of arrest of the petitioner, she shall be released on interim anticipatory bail by the Arresting Officer to his satisfaction, subject to the following conditions :-