- (1.) This is a petition for anticipatory bail filed in case bearing FIR No. 80 dated 07.02.2011, under Sections 306, 498-A, 506, 34 IPC registered at Police Station City Hansi, District Hisar.
(2.) Learned counsel for complainant-respondent No.2 states that the complainant-respondent No.2 is not interested in any settlement with the petitioner or her son since it was only because of their actions that her father committed suicide. With the permission of the Court he has returned the draft of Rs.20,000/- which had been given to him as per order dated 17.05.2011.
(3.) Learned counsel for the petitioner has argued that the petitioner is the mother-in-law and the husband has been arrested and released on regular bail.;