JOGINDER KAUR AND ANR. Vs. STATE OF PUNJAB AND ANR.
LAWS(P&H)-2011-5-241
HIGH COURT OF PUNJAB AND HARYANA
Decided on May 20,2011

Joginder Kaur And Anr. Appellant
VERSUS
State of Punjab and Anr. Respondents

JUDGEMENT

Alok Singh, J. - (1.) THIS is an application seeking anticipatory bail in case FIR No. 55 dated 19.3.2011 under Sections 498/406 IPC, Police Station Beas, District Amritsar.
(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 Petitioners have already been released on bail and the Petitioners have joined the investigation and shall join the investigation as and when asked to do so by the Investigating Officer.
(3.) MR . K.D. Sachdeva, learned Assistant Advocate General, Punjab, on instructions from ASI Sukhpal Singh, who is personally present in Court, states that all the dowry articles have already been recovered, therefore, custodial interrogation is not required at all.;


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