- (1.) The present petition has been filed under Section 438 Cr.P.C. for grant of pre-arrest bail to the petitioners in case arising out of FIR No. 541 dated 12.7.2011, registered at Police Station Sadar, Hisar, Haryana, under Sections 498-A, 406, 323, 506 and 34 IPC.
(2.) Petitioners are stated to be parents-in-law of complainant/respondent No.2-Babli. It is an admitted case of the prosecution that husband of respondent No.2 has already been arrested and released on regular bail.
(3.) Learned counsel for respondent No.1/State submits that the petitioners have joined investigation, however, the jewellery is to be recovered. The Investigating Agency had an ample opportunity to effect recovery of jewellery when they have taken remand of the son of the petitioners and husband of respondent No.2/complainant.;