GURJEET KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By way of present petition filed under Sec. 439(2) Cr.P.C., petitioner is seeking cancellation of anticipatory bail granted to respondents No.2 and 3, vide impugned orders dtd. 30/6/2021 (annexed as Annexures P-4 and P-4, respectively) by the trial Court in case FIR No. 28, dtd. 3/5/2021, under Ss. 406, 498-A of IPC, registered at Police Station Women, Patiala.

(2.) Learned counsel contends that the petitioner was subjected to mental and physical harassment by the accused including the private respondents No.2 and 3, who happen to be her parents in-law, as they were unhappy with the dowry given at the time of her marriage with their son. It has also been submitted that whatever dowry was given to the petitioner at the time of her marriage was misappropriated by all the accused including respondents No.2 and 3.

(3.) It has, therefore, been urged by the learned counsel, that while passing the impugned orders dtd. 30/6/2021 (Annexures P-4 and P-5), the learned trial Court gravely erred in ignoring the fact that the recovery of gold jewelry, cash as well as other household articles which were given at the time of the petitioner's marriage, had not been effected. It was submitted that in the said regard, the learned Public Prosecutor on instructions of the Investigating Agency had duly apprised the trial Court, however, the trial Court still extended the concession of anticipatory bail to respondents No.2 and 3.