Alok Singh, J. - (1.) 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.
(2.) 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.
(3.) 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.;