- (1.) COUNSEL for the petitioner contends that the case was initially registered, under Sections 323/324/34 of the IPC. Consequently, the petitioner was released on regular bail. Thereafter, upon a second medical opinion by the doctor, Section 326 of the IPC was added and the petitioner is now sought to be arrested.
(2.) NOTICE of motion to A.G.Haryana for 17.8.2006. Meanwhile, in the event of her arrest, the petitioner shall be released on interim anticipatory bail by the Arresting Officer to his satisfaction, subject to the following conditions :- i) that she shall make herself available for interrogation by a police officer as and when required; ii) that she shall not directly or indirectly, make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the Court or to any police officer; iii)that she shall not leave India without the previous permission of the Court.;