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Purshottam Bajaj and Another vs State of Haryana

Punjab And Haryana At Chandigarh · Decided on 15 February 2011 · Citation: (2011) 02 P&H CK 0292

HON’BLE JUDGES
Alok Singh, J
ACTS & SECTIONS REFERRED
Penal Code, 1860 (IPC) — Section 406, 438(2), 498A, 506
RESULT
Allowed
CASE NUMBER
Criminal Miscellaneous No. M-33579 of 2008 (O and M)
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Judgment

6 paragraphs · 172 words

Alok Singh, J.—This is a petition seeking anticipatory bail in case FIR No. 752 dated 22.11.2008, u/s 498A, 406, 506 IPC, registered at Police Station Central, Faridabad.

2.

Learned Counsel for the Petitioners states that the Petitioners have been enlarged on bail pursuant to the directions issued by this Court dated 22.12.2008 and they have joined the investigation.

3.

Learned Assistant Advocate General, Haryana, on the instructions of ASI Satbir Singh, states that the Petitioners have joined the investigation.

4.

Learned Counsel for the complainant has opposed the bail application. He states that dowry articles have not been recovered, hence, custodial interrogation is must.

5.

There is a dispute about the dowry articles. As to how much dowry was given can not be decided at the stage of investigation.

6.

Considering totality of the facts and circumstances of the case, present petition is allowed. Order dated 22.12.2008 is made absolute, subject to the limitations provided u/s 438(2) of the Code. Petitioners-accused shall participate in the investigation as and when they are required.