- (1.) On 3.3.2006, the following order was passed:- "Case of the prosecution is that Meenu was married to Sonu but since Sonu was having affair with the petitioner, he was harassing Meenu, who committed suicide on 22.1.2006. Learned counsel for the petitioner says that the petitioner is already married having two children and the petitioner had no relationship with Sonu and alleged relations nine years prior to the occurrence are not relevant. Notice of motion to A.G., Punjab, for 10.3.2006."
(2.) Counsel for the petitioner submits that the petitioner is willing to face proceedings in accordance with law and join investigation and will not misuse the concession of anticipatory bail. The husband and mother-inlaw of the deceased are already in custody. Without expressing any final opinion on merits, the petitioner is granted anticipatory bail till conclusion of investigation or three months whichever is later during which the petitioner will be free to apply for regular bail to the concerned court in accordance with law.
(3.) In the event of arrest, the petitioner will be released on bail on furnishing bail bonds to the satisfaction of the arresting officer within two weeks from today on the conditions that the petitioner will 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; she will not interfere with the prosecution evidence directly or indirectly; she will not leave the country without the previous permission of the court; she will associate with the investigation as and when called by the police and that she will surrender the passport, if any. The petition is disposed of accordingly.;