BUDHO Vs. STATE OF HARYANA

JUDGEMENT

(1.) After hearing the learned counsel for the parties and keeping in view the facts and circumstances of the case and the petitioner being lady, it appears to be a fit case where the benefit of provisions of Sec. 438 Crimial P.C. should be given to her . The petitioner therefore is allowed. In the event of arrest of the petitioner, she will be released on bail on furnishing bail bonds/surety bonds to the satisfaction of Arresting officer. The petitioner shall, however, join investigation as and when called upon to do so. She will not tamper with the prosecution evidence in any manner.