TEJINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) TEJINDER Kaur, the petitioner seeks pre -arrest bail in a case registered by way of FIR No. 13 dated 19.6.2012 at Police Station Women Cell, Patiala, for an offence punishable under sections 406 and 498 -IPC. Learned counsel for the petitioner submits that the petitioner is the mother -in -law of the complainant Inderbir Kaur. According to him, the allegations against the petitioner in the FIR are false. He further submits that the petitioner had been living separately from Indervir Kaur and her husband and she had no interference in their matrimonial relations. He further submits that the petitioner has joined the investigation and has cooperated with the same. Lastly, he submits that the husband of the complainant has already been arrested and has been released on regular bail.

(2.) LEARNED State counsel, on the other hand, admits that the petitioner has joined the investigation. According to him, some of the dowry articles have been recovered and some are yet to be recovered.