RAJ KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioners have filed this petition under Section 438 of the Code of Criminal Procedure 1973 praying for grant of anticipatory bail in case bearing First Information Report No. 210 dated 8 i 0 2001 under Sections 406, 498-A of the Indian Penal Code and Sections 3 and 4 of the Dowry Prohibition Act registered at Police Station City Nawan Sahar.

(2.) In terms of the directions of this Court dated October 24, 2001 petitioners have joined the investigation.

(3.) State counsel has stated that part of down articles have been recovered but some of the gold items have not been recovered because during investigation it has been found that petitioners have sold the same. He has further stated that custodial interrogation of the petitioners is no more required.