RAJINDER SINGH Vs. U.T. CHANDIGARH

JUDGEMENT

(1.) This order will dispose of Crl. Misc. Nos. 29076-M/2000, 28902-M/2000 and 26800-M/2000.

(2.) Initially, there was some dispute over the recovery of the dowry articles. Consequently, by order dated 3.10.2000, a local commissioner was appointed to effect the recovery of the dowry articles. It appears that most of the articles forming furniture and other household goods have been returned. There is some dispute whether or not the jewellery has been recovered. However, at the same time, it is to be noticed that the marriage had taken place on 16.2.1997. Ultimately, a daughter was born on 18.11.1997. It is the submission of the petitioners that the complainant left the matrimonial home on 23.11.999. A divorce petition was filed by the petitioner Rajinder Singh on 29.2.2000. The parents have even allegedly disowned the husband as well as the daughter-in-law. Subsequently, a complaint was filed by the mother of the petitioner against the mother of the complainant on the ground that they had been badly abused. This complainant was filed on 23.1.1999. A compromise was affected on 24.1.1999 wherein both the parties agreed to behave themselves. Father of the complainant had also agreed that he will tell his daughter to mend her ways. Furthermore, a perusal of the FIR shows that only very general and vague allegations have been made. There are no categoric allegations with regard to entrustment of the dowry articles to any particular individual. The allegations with regard to cruelty are also very vague and general. The petitioners had been joining investigation since their arrest had been stayed on 28.8.2000. In such circumstances, it would not be necessary to send the petitioners behind bars.

(3.) In view of the above, these anticipatory bail applications are allowed. In the event of arrest, the petitioners in these three petitions are directed to be released on bail to the satisfaction of the Investigating Officer. It is, however, made clear that the police is at liberty to take any proceedings on the basis of D.D.R. dated 2.10.2000, in accordance with law.