HARJINDER SINGH Vs. STATE OF PUNJAB AND ANR.

JUDGEMENT

(1.) LEARNED Counsel for the Petitioner states that in compliance of order dated 12.11.2010, the Petitioner has appeared before the Investigating Officer and has been enlarged on bail.

(2.) LEARNED Additional Advocate General, Punjab on the instructions of Mr. Jeet Ram, Head Constable, who is present in person in the court, states that the Petitioner has joined the investigation and some of the dowry/Istri Dhan articles have also been recovered from the Petitioner.

(3.) LEARNED Counsel for the Petitioner states that entire Istri Dhan shall be returned to the complainant and there is a dispute about the total Istri Dhan.