SHIVANI BANSAL Vs. SENIOR SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) PETITIONER Shivani Bansal, who is complainant in case FIR No. 143 dated 21.8.2006 registered at Police Station Division No.2, Jalandhar, under Sections 406 and 498A IPC, has filed this petition under Section 482 of the Code of Criminal Procedure for issuing direction to the investigating agency to recover the alleged dowry articles. I have heard counsel for the petitioner and gone through the contents of the petition. The investigation in the case is pending. In my opinion, it is for the investigating agency to see what article is to be recovered and no such direction can be issued, as the same will amount to un-necessary interference in the investigation, which is not permissible. Dismissed.