KISHAN LAL AND ANR. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioners as well as the Public Prosecutor for the State assisted by counsel for the complainant. Perused the order impugned.

(2.) Learned counsel for the petitioners submits that Laxmi Narain, husband of complainant has left the house with a note that since a false case has been registered and, therefore, he has left the house. Laxmi Narain is not traceable according to the learned counsel for the petitioners, the dowry articles alleged to have been given to the complainant by her parents are lying in a room of Laxmi Narain under lock and key. However, the petitioners are prepared to return the dowry articles to Investigating Officer. An application has been filed by them to the SHO as also to be Superintendent of Police for taking over the dowry articles but they did not receive. The petitioners are prepared even now to return the dowry articles.

(3.) Keeping in view the submissions made by the learned counsel for the petitioners, I think it just and proper to direct the petitioners to return the dowry articles to the Investigating Officer within a week and if the petitioners return the dowry articles, the Investigating Officer shall receive the same and hand over the same to the complainant if she wishes to receive them.