CourtKutchehry.com
High CourtsSingle Bench

Ravinder Mohan Chawla and Others vs State of Punjab

Punjab And Haryana At Chandigarh · Decided on 11 July 2011 · Citation: (2011) 07 P&H CK 0156

HON’BLE JUDGES
M.M.S. Bedi, J
ACTS & SECTIONS REFERRED
Penal Code, 1860 (IPC) — Section 120B, 174, 406, 420, 494
RESULT
Allowed
CASE NUMBER
Criminal Miscellaneous M 13433 of 2011
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

5 paragraphs · 212 words

M.M.S. Bedi, J.—The Petitioners are parents of Ritij Kumar, main accused in a case of misappropriation of dowry articles of complainant Pooja, who was married to Ritij Kumar. The Petitioners are accused of having misappropriated the dowry articles.

2.

Learned Counsel for the Petitioners submits that earlier a private complaint had been filed by the complainant u/s 420/406/498-A/494/506/120-B IPC, in which, pursuant to the summoning order, the Petitioners had appeared after having been granted the concession of pre-arrest bail. During the pendency of the said complaint, another FIR has been got registered by the same complainant with similar allegations.

3.

Pursuant to the interim order, the Petitioners have already joined the investigation and it does not appear to be a case of custodial interrogation.

4.

Accordingly, this petition is allowed. In the event of arrest the Petitioners shall be released on anticipatory bail to the satisfaction of the arresting officer. They will join the investigation as and when required by the investigating officer and will not tamper with evidence.

5.

Learned State counsel submits that the main accused Ritij Kumar, husband of the complainant is an absconder. This order will not prejudice the right of the prosecution agency to take action against the absconder in accordance with law, including u/s 174(a) IPC.