- (1.) The present petition has been filed for anticipatory bail under Section 438 of Code of Criminal Procedure in FIR no. 221 dated 10.08.2011, under Sections 498A/302/307 IPC, registered at police station Pehowa, District Kurukshetra.
(2.) I have heard learned counsel for the parties and have gone through the whole record including the impugned order passed by learned Sessions Judge, Kurukshetra dismissing anticipatory bail application filed on behalf of the petitioners.
(3.) This Court while issuing notice of motion on 5.11.2012 passed the following order:- "Crl.M.No.65856 of 2012 Application is allowed subject to all just exceptions. Crl.M.No.M-34477 of 2012 Contends that there are only general allegations against petitioners-accused and that marriage was more than seven years old. It is further contended that challan was filed against husband of the deceased only and, however, petitioners have been summoned only by learned trial Court by allowing application of prosecution filed under Section 319 Cr.P.C. Further contends that petitioners are ready to appear before learned trial Court and face trial. Notice of motion to Advocate General, Haryana, for 4.12.2012. In the meantime, petitioners are directed to appear before learned trial Court within two weeks from today and if they so appear and apply for bail, learned trial Court is directed to admit them to interim bail subject to any condition that may deem to be imposed by it.";