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Subhash Bajaj and Another vs State of Punjab

Punjab And Haryana At Chandigarh · Decided on 10 February 2011 · Citation: (2011) 02 P&H CK 0231

HON’BLE JUDGES
Kanwaljit Singh Ahluwalia, J
ACTS & SECTIONS REFERRED
Criminal Procedure Code, 1973 (CrPC) — Section 173 · Penal Code, 1860 (IPC) — Section 406, 498(A)
CASE NUMBER
Criminal Miscellaneous No. M-34811 of 2010
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Judgment

4 paragraphs · 191 words

Kanwaljit Singh Ahluwalia, J.—The present petition has been filed u/s 438 C.P.C. for grant of pre-arrest bail to the Petitioner in case FIR No. 191 dated 8.11.2010, registered at Police Station Model Town, Ludhiana, under Sections 406 and 498A IPC.

2.

The Petitioners are stated to be the parents-in-law of complainant-Jyoti. They have joined the investigation. Their son, who is husband of the complainant, was arrested and his police remand was obtained. Thereafter, he was released on regular bail.

3.

In these circumstances, custodial interrogation of the Petitioners is no longer required in the present case. Therefore, the order dated 29.11.2010, passed by a Co-ordinate Bench of this Court, whereby interim pre-arrest bail was granted to the Petitioners, is affirmed till filing of the report u/s 173 Code of Criminal Procedure On submission of report u/s 173 Code of Criminal Procedure, the Petitioners shall furnish regular bailbonds to the satisfaction of the Court concerned. The trial Court shall be empowered to cancel bail of the Petitioners in case of any breach of terms & conditions of the bail bonds.

4.

With the observations made above, the present petition is disposed of.