BALBIR KAUR Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONER -Balbir Kaur wife of Jagir Singh, unfortunate mother-in-law of complainant Ranjeet Kaur, has preferred the instant petition for the grant of anticipatory bail in a case registered against her along with her husband Jagir Singh (father-in-law) and son Jaswinder Singh (husband of the complainant), vide FIR No.9 dated 19.01.2013, on accusation of having committed the offences punishable under Sections 323, 328, 406, 498-A and 506 IPC, by the police of Police Station Cheeka, District Kaithal, invoking the provisions of Section 438 Cr.P.C.

(2.) NOTICE of the petition was issued to the State.

(3.) DURING the course of preliminary hearing, the following order was passed, by a Co-ordinate Bench of this Court (Mahesh Grover, J.) on April 22, 2013:- "Contends that even the reading of FIR would disclose that the complainant and her husband were residing separately and the petitioner is the mother-in-law of the complainant and the dispute has arisen on account of a marital discord between the complainant and her husband. Notice of motion for 2.7.2013. In the meantime, the arrest of the petitioner shall remain stayed subject to the following conditions :- i) She will make herself available for investigation as and when required to do so. ii) She will not leave the country without the prior permission of the Court. iii) She will not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the Court or to any police official."