AMRIK KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners are parents in law of complainant, Harinder Pal Kaur (respondent No.2) and pray for bail under Section 438 Cr.P.C. in case FIR No.194 dated 26.12.2009 under Sections 406, 498-A IPC registered with Police Station, Majitha, Amritsar Rural.

(2.) Learned counsel for the respondent- State, on instructions from Chain Singh, Assistant Sub Inspector, states that the petitioners were living away from the matrimonial home of the complainant in a separate house The husband was taken in custody and has since been released on bail. The petitioners have joined investigation. One ring each has been recovered.

(3.) Having considered the matter and in particular the fact that petitioners were not living with their son i.e. husband and the complainant wife, and the fact that petitioners have joined investigation, this petition is allowed.