Punjab-Haryana High Court
Amarjit Singh Walia And Anr vs Ut Chandigarh And Anr on 30 June, 2021
Author: Manjari Nehru Kaul
Bench: Manjari Nehru Kaul
205 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
(through video conferencing)
CRM-M-51387-2019
Decided on : 30.06.2021
Amarjit Singh Walia & anr. ...... Petitioners
Versus
UT, Chandigarh & anr. ...... Respondents
CORAM : HON'BLE MRS. JUSTICE MANJARI NEHRU KAUL
Present : Mr. Varun Katyal, Advocate
for the petitioners.
Mr. Amit Kumar Goyal, APP
UT, Chandigarh.
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Manjari Nehru Kaul, J.
The present petition has been filed under Section 438 Cr.P.C., for grant of anticipatory bail to the petitioners in case FIR No.120 dated 19.09.2019 under Section 406, 498-A IPC 1860 registered at Police Station Women, Sector 17, Chandigarh.
Learned counsel for the petitioners states that pursuant to order dated 03.12.2019, passed by this Court, the petitioners, who are parents-in- law of the complainant, have joined the investigation.
This fact is not disputed by the counsel for the State as well. However, he on instructions from SI Balbir Singh, states that certain dowry articles have yet not been returned by the petitioners.
A perusal of the FIR in question does not reveal that there is any allegation much less whisper against the petitioners of entrustment of any dowry article at the time of the marriage of their son to the complainant.
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Accordingly, the petition is allowed and interim order dated 03.12.2019, is made absolute subject to the conditions laid down in Section 438(2) Cr.P.C.
(MANJARI NEHRU KAUL)
30.06.2021 JUDGE
sonia
Whether speaking/reasoned: Yes/No
Whether reportable : Yes/No
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