RAM WATI @ LATTO Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE marriage was solemanized on 20.5.1994, Petitioner Anil Kumar is the husband of the complainant. Raj Pal is the father of Anil Kumar, while petitioner Ramwati is the wife of Raj Pal. It is alleged that on 28.1.1995. Petitioner Anil Kumar had filed an application for seeking divorce in the Court of District Judge, Patiala and that thereafter the present case with respect of offence punishable under Sections 406/498 -A/506/34 I.P.C. has been registered. There is a controversy as to if the dowry articles particularly the jewellery and cash have been returned or not. At this stage, no detailed finding is required to be given.

(2.) TAKING note of facts, it is directed that in the event of arrest in F.I.R. No. 36 registered at P.S. Maulana, Distt. Ambala, Petitioners be enlarged on bail on their cash executing a personal bond to a sum of Rs. 10,000/ - with a surety of the like amount to the satisfaction of officer incharge of the P.S./Investigation Officer. They shall join investigation as and when required during this period. Bail granted.