MANOJ DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order will dispose of Criminal Misc M-12483 of 2009 and Criminal Misc M-14520 of 2009 filed by Manoj Devi and Vishal -mother-in-law and husband respectively of the complainant.

(2.) The FIR in the case has been lodged by Ms Kanu Priya on account of a matrimonial dispute between her and her husband. It is alleged that she was ill-treated at the house of her in-laws. Besides, the accused demanded dowry articles. Manoj Devi - mother-in-law was granted interim bail by this Court vide order dated 6.5.2009. Thereafter, interim bail was granted to Vishal - husband on 28.5.2009. The respective Petitioners have been joining the investigation from time to time and the dispute primarily relates to the recovery of jewellery which according to the Petitioners, the complainant had taken while she left her matrimonial home on 24.2.2009. According to the complainant, however, the jewellery is with the Petitioners and the same is yet to be recovered. The Police after investigation has reached the conclusion that the jewellery was taken by the complainant when she left her matrimonial home. A reference has been made to the mobile phone calls and the SMSs to contend on behalf of the Petitioners that the jewellery articles were taken by the complainant. The learned senior counsel appearing for the complainant has strongly refuted the same and submitted that the said messages and telephonic conversation do not even remotely suggest that the jewellery had been taken by the complainant.

(3.) These aspects, in my view, are the domain of the investigating authorities and it is for the Police authorities to ascertain and reach a conclusion as to where the jewellery articles are.