Kharaiti Lal Handa and Another vs State of Punjab

Satish Kumar Mittal, J.—Petitioners Kharaiti Lal Handa and Narinder Kaur apprehending their arrest in a non-bailable offence in case FIR No. 188 dated 16.6.2006 under Sections 498-A/323/506 IPC, registered at Police Station City Abohar, District Ferozepur have filed this petition u/s 438 Cr.P.C. for anticipatory bail.

I have heard counsel for the parties and gone through the contents of the FIR.

Counsel for the petitioners contends that the petitioners, who are the father-in-law and mother-in-law of the complainant in view of the interim order dated 13.7.2006, have joined the investigation. This fact has not been disputed by the State Counsel. Husband of the complainant has already been arrested and has been released on regular bail. In view of the above, the interim bail, granted vide order dated 6.7.2006 is made absolute.

This bail order shall remain in operation till the investigation culminates into filing of challan u/s 173 Cr.P.C. except for material change in the circumstances. Thereafter the petitioners shall be entitled to the grant of regular bail by the trial Court and the same shall further continue till conclusion of the trial on the conditions to be imposed by the court of competent jurisdiction.

Disposed of accordingly.