Somvati @ Shyamvati vs State of Haryana

Alok Singh, J.—This is an application seeking anticipatory bail in case FIR No. 75 dated 16.2.2011 under Sections 498-A, 406, 34 IPC, Police Station Kalanaur, District Rohtak.

This Court vide order dated 6.4.2011 has directed to release the Petitioner on interim bail.

Learned Counsel for the Petitioner states that Petitioner has already been released on bail and the Petitioner has joined the investigation and shall join the investigation as and when she is asked to do so by the Investigating Officer.

Mr. Gaurav Dhir, learned Deputy Advocate General, Haryana, on instructions from ASI Om Parkash, who is personally present in Court, states that Petitioner is co-operating in the investigation.

Considering totality of the facts and circumstances of the case, CRM No. M-10326 of 2011 -2 petition is allowed. Order dated 6.4.2011 is made absolute, subject to the following conditions:

i) that she shall make herself available for interrogation by a police officer as and when required;

ii) that she shall not directly or indirectly, make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade them from disclosing such facts to the Court or to any police officer;

iii) that she shall not leave India without the previous permission of the Court.

It is made clear that in the event of violation of any of the conditions, prosecution shall be at liberty to move for cancellation of the bail.