M.M. Singh Bedi, J. - (1.) THIS order will dispose of two connected petitions for pre -arrest bail filed by Kanta Devi (Cr.Misc. M 7977 of 2010) and Anil Kaushik (Cr.Misc. M 17674 of 2010).
(2.) THE petitioners seek the concession of pre -arrest bail in a case registered at the instance of Meenu alleging that her husband Anil Kaushik and his family members had maltreated her for having not met the demand of dowry. The dowry articles have allegedly been misappropriated. The petitions for pre -arrest bail have been opposed by counsel for the complainant alleging that petitioner Anil Kaushik had got notice of motion issued in this case by wrongly representing that he is ready to amicably settle the dispute. In this context order dated 28.6.2010 has been referred to. It has been submitted that after getting the interim relief, instead of amicably settling the dispute, petitioner Anil Kaushik had filed a divorce petition. A copy of the divorce petition has been placed on record.
(3.) LEARNED State counsel has opposed the petition for pre -arrest bail on the ground that recoveries of the dowry articles are yet to be effected in this case. Only a fraction of the gold articles, handed over in dowry to the petitioners, stand recovered. Remaining jewellery and house hold articles are yet to be recovered;