Alok Singh, J. - (1.) THIS is an application seeking anticipatory bail in case FIR No. 7 dated 19.2.2011 under Sections 406/498 -A IPC, Police Station Jhander, District Amritsar.
(2.) LEARNED Counsel for the Petitioner states that petition under Section 9 of the Hindu Marriage Act for restitution of conjugal rights was filed by the Petitioner, which is pending disposal before the Civil Judge (Sr. Division), Batala. He further states that Petitioner is still ready and willing to keep the wife with him with full love and affection. Learned Counsel states that Petitioner shall join the investigation as and when required to do so by the Investigating Officer. Ms. Bhavna Gupta, learned Deputy Advocate General, Punjab, on instructions from SI Keerti Lal, who is personally present in the Court, states that it is correct that petition for restitution of conjugal rights is pending. She states that Petitioner may join the investigation.
(3.) CONSIDERING totality of the facts and circumstances of the case, present petition is allowed. It is directed to join the investigation within a week from today. On his joining the investigation, Petitioner shall be released on bail by the Investigating Officer/Arresting Officer on furnishing personal bond and two surety bonds of Rs. 20,000/ - each subject to the following conditions: i) that he shall make himself available for interrogation by a police officer as and when required; ii) that he 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 he 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.;