M.M.SINGH BEDI, J. - (1.) THE Petitioners are parents of Ritij Kumar, main accused in a case of misappropriation of dowry articles of complainant Pooja, who was married to Ritij Kumar. The Petitioners are accused of having misappropriated the dowry articles.
(2.) Learned Counsel for the Petitioners submits that earlier a private complaint had been filed by the complainant Under Section 420/406/498 -A/494/506/120 -B IPC, in which, pursuant to the summoning order, the Petitioners had appeared after having been granted the concession of pre -arrest bail. During the pendency of the said complaint, another FIR has been got registered by the same complainant with similar allegations.
(3.) PURSUANT to the interim order, the Petitioners have already joined the investigation and it does not appear to be a case of custodial interrogation.;