SATNAM KAUR ALIAS SATYA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) MY predecessor had already stayed the arrest of Satnam Kaur alias Satya wife of Dewal Singh. Hence, anticipatory bail granted to the petitioner on the condition that in the event of her arrest in case F.I.R. No.172 dated 28.7.1998, under Section 313, 328, 498 -A, 120 -B I.P.C., P.S. Sadar Hoshiarpur, she shall be released on bail on her executing the bail bond and surety bond in the sum of Rs. 20,000/ - to the satisfaction of the arresting /Investigating Officer with a further condition that she shall attend the police station on 16.10.1998 at 3 P.M. for interrogation and thereafter as and when called upon to do so by a notice in writing. However, petitioner Satnam Kaur shall not be called by the police after sun set or before sun rise. While attending the police station, she is at liberty to be accompanied by a male member of her choice.