Punjab-Haryana High Court
Kulwant Kaur vs State Of Punjab on 31 August, 2017
Author: Jitendra Chauhan
Bench: Jitendra Chauhan
CRM-M-33556-2016 (O&M) -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-33556-2016 (O&M)
Date of decision : 31.08.2017
Kulwant Kaur
...Petitioner
Versus
State of Punjab and another
...Respondents
CORAM: HON'BLE MR. JUSTICE JITENDRA CHAUHAN
Present: Mr. Raman Goklaney, Advocate for the petitioner.
Mr. A.S. Gill, Sr. DAG, Punjab,
assisted by ASI Darshan Singh.
Mr. APS Deol, Sr. Advocate,
with Mr. A.S. Brar, Advocate,
for respondent No.2.
JITENDRA CHAUHAN, J. (Oral)
The petitioner seeks pre-arrest bail in case FIR No.27 dated 09.06.2016, registered under Sections 498-A and 406 of the Indian Penal Code, registered at Police Station Women, Bathinda.
Learned counsel contends that the petitioner is the mother-in- law of the complainant. The entire family including the unmarried sister-in- law has been roped in. Only vague and general allegations have been levelled in the FIR. In pursuance of the orders passed by this Court, the petitioner has joined the investigation and got recovered gold ornaments weighing 8 ½ tolas.
On the other hand, learned State counsel submits that though the petitioner has joined the investigation, but the recovery is yet to be 1 of 2 ::: Downloaded on - 03-09-2017 15:14:51 ::: CRM-M-33556-2016 (O&M) -2- effected.
Learned Senior counsel, appearing on behalf of respondent No.2 has vehemently opposed the instant petition. It is averred that the dowry articles are yet to be recovered.
Heard.
Keeping in view the fact that the petitioner is the mother-in- law, recovery of about 8 ½ tolas gold has already been effected from her and she has joined the investigation in pursuance of the orders passed by this Court, without expressing any opinion on the merits of the case, the interim bail granted by this Court vide order dated 21.09.2016, is made absolute, subject to furnishing bail bonds/surety bonds to the satisfaction of the Chief Judicial Magistrate/Duty Magistrate concerned.
The petition stands allowed.
31.08.2017 (JITENDRA CHAUHAN)
atulsethi JUDGE
Whether speaking / reasoned : Yes No
Whether Reportable : Yes No
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