DHARAMBIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONERS have joined investigation. However, learned advocate for the complainant and learned AAG Haryana state that Section 406 IPC is also added and jewellery is to be recovered. I find that granting anticipatory bail to the petitioners with conditions mentioned herein below will protect the right of the complainant as well as the investigations.

(2.) AS a result, this petition is allowed. It is ordered that in case of arrest of the petitioners in connection with FIR No. 48 dated 8.2.1998 registered at Police Station Sohna, Distt. Gurgaon, under Section 498 -A and 406 IPC, they be released on bail oy the police on their furnishing bail bonds of Rs. 10,000/ - each with one surety each for the like amount.

(3.) IT would be open to the Investigation Officer to file an application for police remand if he considers it proper and the learned Magistrate would decide it on merits.