Narinder Kaur vs State Of Punjab

Harnaresh Singh Gill, J

Case is taken up for hearing through video conferencing.

Through this petition, the petitioner seeks anticipatory bail in case bearing FIR No.89 dated 28.05.2020, registered at Police Station Kotbhai, District

Sri Muktsar Sahib, under Sections 498-A and 406 IPC.

A Coordinate Bench of this Court, on 04.08.2020, passed the following order:-

“Issue notice of motion for 18.09.2020.

Mr. B.S. Sewak, Addl. Advocate General, Punjab, accepts notice on behalf of respondent/State.

Both the parties agree that the matter can be finally resolved. It is further stated by learned counsel for the petitioner that the petitioner is ready to

return all the dowry articles, which are in her possession.

In view of the above, the petitioner will not be arrested till the next date of hearing and the petitioner shall join the investigation. The petitioner shall

also return the dowry articles, which are in her possession. The Investigating Officer shall make the details of the said dowry articles as handed over

by the petitioner, which shall be returned to the respondent by taking the receipt for the same, by the next date of hearing.â€​

Learned counsel for the petitioner states that pursuant to the order dated 04.08.2020 passed by a Coordinate Bench of this Court, the petitioner, who is

mother-in-law of the complainant-Kiranjit Kaur, has joined the investigation.

Learned State counsel states that the petitioner has joined the investigation and dowry articles, except gold items, have been recovered from her.

At this stage, learned counsel for the complainant states that the recovery is yet to be effected from the petitioner, who is mother-in-law of the

complainant.

Since, in the connected matter i.e. CRM-M-22282-2020, the husband has been granted interim bail and has been directed to appear before the

Mediation and Conciliation Centre of this Court for settling the issue amicably, the present petition is allowed and the order dated 04.08.2020 granting

interim bail to the petitioner, is made absolute, subject to the conditions laid down in Section 438 (2) Cr.P.C.