PINKI RANI AND ORS. Vs. STATE

JUDGEMENT

(1.) Petitioners are the husband, parents-in-law and sister-in-law of complainant/first-informant of FIR No. 144/2013, under Sections 498A/406/34 of the IPC, registered at police station Chankya Puri, New Delhi, who seek pre-arrest bail in these applications. Since the above captioned three applications arise of out of one FIR and the grounds on which pre-arrest bail is sought are common, therefore, with the consent of learned Counsel for the parties, these applications were taken up for hearing together and are being disposed of by this common judgment.

(2.) Upon hearing and on perusal of the FIR of this case, this Court finds that apart from the allegations of harassment and cruelty, there are allegations of entrustment of jewellery to the sister-in-law- Pinki of the complainant and there is an admitted list of dowry articles.

(3.) Learned Additional Public Prosecutor for respondent-State submits that jewellery articles were worth about Rs. 1,25,000/- and most of the dowry articles have been returned and petitioners have joined investigation of this case.