KHARAITI LAL HANDA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioners Kharaiti Lal Handa and Narinder Kaur apprehending their arrest in a non-bailable offence in case FIR No. 188 dated 16.6.2006 under Sections 498-A/323/506 IPC, registered at Police Station City Abohar, District Ferozepur have filed this petition under Section 438 Cr.P.C. for anticipatory bail.

(2.) I have heard counsel for the parties and gone through the contents of the FIR.

(3.) Counsel for the petitioners contends that the petitioners, who are the father-in-law and mother-in-law of the complainant in view of the interim order dated 13.7.2006, have joined the investigation. This fact has not been disputed by the State Counsel. Husband of the complainant has already been arrested and has been released on regular bail. In view of the above, the interim bail, granted vide order dated 6.7.2006 is made absolute.