SANGITA ALIAS GEETA Vs. STATE OF HARYANA

JUDGEMENT

(1.) COUNSEL for the petitioner contends that in the present FIR, the petitioner was granted anticipatory bail by this Court, vide order dated 1.4.2004, passed in Crl.Misc.35970.M of 2003. The petitioner is now sought to be arrested, as the police has invoked Sections 406/467/468/471/120B of the IPC. It is further contended that as no new facts have come into existence, the petitioner's arrest would be meaningless.

(2.) NOTICE of motion to A.G.Haryana for 7.9.2006. Meanwhile, in the event of her arrest, the petitioner shall be released on interim anticipatory bail by the Arresting Officer to his satisfaction, subject to the following conditions :- i) that she shall make herself available for interrogation by a police officer as and when required; ii) that she shall 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; iii)that she shall not leave India without the previous permission of the Court.