- (1.) This is an application seeking anticipatory bail in case F.I.R. No. 83 dated 06.04.2010, under Sections 406/498-A IPC, registered at Police Station Civil Lines, Patiala.
(2.) This Court, while issuing the notice vide order dated 27.05.2010, has granted interim anticipatory bail with conditions specified in Section 438(2) Code of Criminal Procedure
(3.) Learned Counsel for the complainant has argued that mother-in-law was also enlarged on anticipatory bail in another case, but she has illegally gone to abroad without seeking prior approval of the Court. He further states that there are every likelihood, the Petitioner shall also leave the country and shall not be available for further investigation.;