RAJIV AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition is for grant of anticipatory bail to the petitioners, Rajiv, Simran Kaur and Baljinder Kaur, who have been booked for having committed the offences punishable under Sections 147, 323, 324, 406, 498-A and 506 read with Sec. 149, IPC, in a case arising out of FIR No.34, dated 07.06.2012, registered at Police Station, Balongi, District SAS Nagar, Mohali.

(2.) Learned counsel for the petitioners contends that petitioner No.1-Rajiv is the brother-in-law (nandoi) while petitioner Nos.2 and 3, namely, Simran Kaur and Baljinder Kaur, are the married sisters-in-law (nanad) of the complainant. To make the things clear, it is apposite to mention that petitioner No.3- Baljinder Kaur though married but is divorce and residing with her co-accused. The main accused, i.e husband of the complainant, was arrested and granted bail by the court below vide order dated 23.09.2012. The recoveries have already been effected from the husband of the complainant. He further contends that during the pendency of the petition for grant of anticipatory bail, arrest of the petitioners was stayed and they did join the investigation. He also submits that just to widen the array of the accused, the petitioners have been named by the complainant.

(3.) Learned counsel for the State, on instructions from HC Kashmiri Lal, very fairly concedes that the petitioners have joined the investigation but their custodial interrogation is required so that dowry articles may be recovered from them. However, he concedes the fact that the husband of the complainant was arrested and granted regular bail by the court below and certain articles were recovered from him.