RAJESH KANT Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition under Section 438 of the Code of Criminal Procedure for release of the petitioners in terms thereof in a case registered vide FIR No.60 dated 1.6.2009 under Sections 307, 406, 420, 498-A, 506, 120-B IPC, at Police Station Division No.8, Ludhiana.

(2.) The petitioners, who are the parents-in-law of the complainant, have stated that they are residing separately at Kharar and they have nothing to do with the marital affairs of their son who is residing at Ludhiana.

(3.) Noticing the aforesaid contention, this court on 25.9.2009 had granted interim protection to the petitioners subject to the condition that they comply with the provisions of Section 438(2) Cr.P.C.