GINA DEVI AND ANR. Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE present petition has been preferred under Section 438 Cr.P.C. seeking pre -arrest bail to the petitioners in case FIR No. 11 dated 1.2.2009 registered at Police Station Siwani, under Sections 307, 498 -A, 323, 342, 406 & 506 IPC.

(2.) ON 26.3.2009, this Court had passed the following order:

(3.) TODAY , counsel for the parties have made efforts to resolve the dispute amicably but the same could not fructify.