ANITA BHALLA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CM is allowed and the recovery memo of dowry articles Annexure P-7 is taken on record. It is not disputed that the petitioners have since joined the investigation of the case and a perusal of recovery memo, Annexure P-7, shows that the dowry items have since been returned to the complainant side.

(2.) AFTER hearing learned counsel for the petitioner and learned State counsel and considering the averments made in the F.I.R., reproduced in the petition, the petitioners deserves to be enlarged on anticipatory bail. Resultantly, this petition is allowed subject to the following conditions :