- (1.) This Court, on January 19, 2012, had passed the following order: The present petition has been filed under Section 438 Cr.P.C. for grant of pre-arrest bail to the petitioner in case FIR No. 319 dated 24.9.2011 registered at Police Station Tauru, District Mewat, under Sections 323, 406, 498-A, 506 and 120-B IPC. It is a case of matrimonial dispute. Petitioner is stated to be mother-in-law of the complainant. It is further stated in the petition that husband and father-in-law of the complainant were arrested and released on bail. Issue notice of motion to the Advocate General, Haryana, for 6.2.2012. Meanwhile, in the event of arrest, the petitioner shall be admitted to interim bail on her furnishing personal and surety bonds to the satisfaction of the Arresting/Investigating Officer. The petitioner shall, however join the investigation as and when called for and she will also abide by the conditions as specified under Section 438 (2) Cr.P.C.
(2.) Counsel for the State, on instructions from Raj Kumar ASI, Police Station Tauru, District Mewat, states that the petitioner has joined the investigation and is no longer required for custodial interrogation by the investigating agency.
(3.) For the reasons stated in order dated January 19, 2012 and in view of the statement made by Counsel for the State, the present petition is accepted. The order dated January 19, 2012, granting interim pre-arrest bail to the petitioner, is hereby affirmed and it is ordered that in the event of arrest, the petitioner shall be released on bail to the satisfaction of the arresting/investigating officer. However, she shall continue to appear before the investigating agency as and when called-for till filing of a report under Section 173 Cr.P.C. She shall also abide by the conditions specified under Section 438 (2) Cr.P.C. On submission of the report under Section 173 Cr.P.C., the petitioner shall be permitted to furnish regular bail bonds to the satisfaction of the trial Court.;