Vijender Singh Malik, J. - (1.) Crl. Misc. No.76324 of 2012 Miscellaneous application is allowed. Document Annexure A-1 is taken on record and the respondent is granted exemption from filing certified copy thereof. Crl. Misc. No. M- 27061 of 2012 Rakesh Kumar Saraswat and Suman Lata, the petitioners have sought pre-arrest bail in a case registered by way of FIR No.58 dated 08.03..2012 at Police Station City Ferozepur, District Ferozepur, for an offence punishable under section 406 Indian Penal Code.
(2.) Learned counsel for the petitioners has submitted that Ranjana Saraswat, the complainant was married with Sandeep Kumar, son of the petitioners on 27.06.2010. According to him, the relations between the two were not cordial as the complainant was not happy with the marriage. According to him, Ranjana Saraswat had illicit relations with some person and on account of that relationship she compelled Sandeep Saraswat to stay away from his parents. According to him, in conspiracy with her paramour , she murdered Sandeep Saraswat at Lucknow where he was in service.
(3.) Learned counsel for the petitioners has further submitted that while shifting to Lucknow, all dowry articles of the complainant were taken to Lucknow. According to him, the complainant had a joint locker with Suman Lata, petitioner no.2 and while operating the said locker, the complainant had taken away all the valuable therefrom and nothing was found by Suman Lata in the same. He has further submitted that the petitioners have joined the investigation.;