Alok Singh, J. - (1.) THIS is an application seeking anticipatory bail in case FIR No. 26 dated 2.3.2011 under Sections 406/498 -A/506/323/34 IPC, Police Station City South, District Moga.
(2.) THIS Court vide order dated 5.4.2011 has directed to release the Petitioners on interim bail. Learned Counsel for the Petitioners states that istri dhan received by the Petitioners is mentioned in Annexure P -12 and Petitioners are ready and willing to return the entire istri dhan mentioned in Annexure P -12. He further states that beyond the items mentioned in Annexure P -12, Petitioners are not in possession of any istri dhan.
(3.) MR . Anmol Rattan Sidhu, learned Senior Advocate, assisted by Mr. Ajay Kauhik, Advocate, appearing for the complainant, states that let Petitioners return first istri dhan mentioned in Annexure P -12. He, however, states that entire istri dhan is not included in Annexure P -12. Complainant shall hand over the list of all the items given.;