SARABJIT CHOPRA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) COUNSEL for the petitioners contends that petitioner no.2 is the married sister-in-law of the complainant,whereas petitioner no.1 is her husband. Petitioner no.3 is the unmarried brother in-law and petitioner no.4 is the unmarried sister-in-law of the complainant. Petitioners no.3 and 4 are students. The complainant's husband has been arrested and all dowry articles have been recovered.

(2.) NOTICE of motion to Advocate General, Punjab, for 28.8.2006. To be heard alongwith Crl.Misc.No.38506-M of 2006. Meanwhile, in the event of arrest of the petitioners, they shall be released on interim anticipatory bail by the Arresting Officer to his satisfaction, subject to the following conditions :-