Punjab-Haryana High Court
Mahender Kumar Goyal & Anr vs State Of Haryana on 23 September, 2010
Author: M.M.S.Bedi
Bench: M.M.S.Bedi
Cr.Misc. M 14770 of 2010 1
IN THE HIGH COURT FOR THE STATES OF PUNJAB
AND HARYNA AT CHANDIGARH.
Cr.Misc. M 14770 of 2010
Date of decision:23.9.2010
Mahender Kumar Goyal & Anr
Petitioner
vs.
State of Haryana
Respondent
Present: Mr. Bijender Dhankar, Advocate.
Mr. Amit Rana, DAG, Hry
M.M.S.BEDI,J.
The petitioners are father-in-law and mother-in-law of complainant Neha, who was married to Alok Goyal. They apprehend arrest in a case, registered at the instance of Neha alleging that she had been maltreated by the petitioners and that on different occasions petitioner No.2 had made an attempt to kill her. Son of the petitioners, after arrest, has been granted the concession of regular bail. The petitioners have already joined the investigation. An attempt was made to amicably settled the dispute by directing the petitioners to pay a sum of ` 50,000/- to the complainant for appearance before the Mediation and Conciliation Centre. The amicable settlement seems to have not arrived at.
Learned State counsel submits that jewellery of the complainant is yet to the recovered from the petitioners. It appears that after the arrest of the son of the petitioners, police remand was granted for effecting recoveries. Without expression of any opinion on merits of the case, it is sufficient to observe that it is apparently not a case of custodial interrogation.
Cr.Misc. M 14770 of 2010 2
Accordingly, the petition is allowed and interim order dated 20.5.2010 is hereby confirmed and it is ordered that in case of arrest of the petitioners, they will be released on bail to the satisfaction of the arresting officer subject to the condition that the petitioners will join the investigation as and when required by the police and will not tamper with evidence or hamper the investigation. This order will also not prejudice the right of the prosecution agency to effect recovery, in accordance with law. A sum of ` 50,000/- paid to the complainant will be treated as expenses for litigation and travelling to enable her to appear before the Mediation and Conciliation Centre.
September 23 ,2010 ( M.M.S.BEDI ) TSM JUDGE