BHUPINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) COUNSEL for the petitioners contends that the petitioners are the father-in-law and mother-in-law. On account of a matrimonial dispute between their son and the complainant, the complainant sought to abort the foetus she was carrying. The petitioners' son moved an application before the Superintendent of Police (D), Ropar. The Senior Medical Officer, Civil Hospital, Mohali raided Singla Nursing Home and a 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.

(2.) NOTICE of motion to Advocate General, Punjab, for 8.8.2006. Meanwhile, in the event of arrest of the petitioners, they shall be released on interim anticipatory bail by the Arresting Officer to his satisfaction, subject to the following conditions :-