VED PARKASH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER -Ved Parkash son of Chhaju Ram, has preferred the instant petition for the grant of anticipatory bail in a case registered against him along with his other co-accused/parents, vide FIR No.57 dated 12.09.2012, on accusation of having committed the offences punishable under Sections 498-A, 406, 506 and 34 IPC, by the police of Police Station Taragarh, District Pathankot, invoking the provisions of Section 438 Cr.P.C.

(2.) NOTICE of the petition was issued to the respondents.

(3.) DURING the course of preliminary hearing, the interim anticipatory bail was granted, to enable the petitioner to join the investigation & to hand over the dowry articles and the police was directed to submit a detailed status report in this respect. In compliance thereof, the investigating officer has submitted a status report, in which, it was stated that the petitioner has twice joined the investigation and handed over the verified dowry articles and gold ornaments. According to the investigating officer, he many times asked the complainant-party to produce the bills regarding the gold ornaments allegedly presented to the accused at the time of marriage, but they did not care in this regard.