PREM SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) ON 7.5.1996, counsel for the petitioners had stated that petitioners are prepared to pay a sum of Rs. 15,000/ - towards the value of the articles which are alleged to have not been returned to the complainant. Today, counsel for the petitioner has given a sum of Rs. 15,000/ - in Court to Sh. Vimal Kumar, Advocate for complainant towards the value of the articles which are alleged to be in possession of the petitioners.

(2.) IN view of the fact that almost all the dowry articles have been returned to the complainant, order dated 20.3.1996 whereby the pion were allowed pre -arrest bail is made absolute and it is ordered that in the event of their arrest, petitioners shall be released on bail on their furnishing adequate security to the satisfaction of Arresting Officer. Petitioners shall join investigation as and when required by the police. Petition stands disposed of accordingly. Petition dismissed.