SAROJ MADAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition has been filed under Section 438 Cr.P.C. for grant of pre-arrest bail to the petitioners in case bearing FIR No.0246 dated 16.08.2019, under Sections 306, 120-B and 506 of the Indian Penal Code, 1860, registered at Police Station Division No.8, District Ludhiana.

(2.) This Court, on 24.09.2019, passed the following order:-

(3.) In the meanwhile, the petitioners are directed to join the investigation before the Investigating Officer. In the event of their arrest, the Arresting Officer would admit them to interim bail till the next date of hearing on their furnishing adequate bail and surety bonds to his satisfaction. The petitioners are also directed to abide by all the conditions as envisaged under Section 438(2) Cr.P.C. "?