- (1.) This Court, on February 23, 2012, had passed the following order: The present petition has been filed under Section 438 Cr.P.C. for grant of pre-arrest bail to the petitioners in case FIR No. 76 dated 24.12.2011 registered at Police Station Kabarwala, District Sri Muktsar Sahib, under Sections 498-A, 323 and 34 IPC. The petitioners are stated to be parents-in-law of complainant Anju Kaur. Learned counsel for the petitioners submits that petitioner No.1-Tej Kaur alias Ranjit Kaur is a lady, who is aged about 65 years, whereas petitioner No.2- Harbans Singh is about 72 years of age. It is further contended that the petitioners have nothing to do with the matrimonial affairs of their son Sukhwinder Singh and nothing to gain from the alleged demand of dowry. It is further submitted that general, vague and omnibus allegations have been levelled against the petitioners. Issue notice of motion to the Advocate General, Punjab, for 12.3.2012. Meanwhile, in the event of arrest, the petitioners shall be admitted to interim bail on their furnishing personal and surety bonds to the satisfaction of the Arresting/Investigating Officer. The petitioners shall, however join the investigation as and when called for and they will also abide by the conditions as specified under Section 438 (2) Cr.P.C. Counsel for the State, on instructions from Harbans Singh SI, Police Station Kabarwala, District Sri Muktsar Sahib, states that the petitioner has joined the investigation and is no longer required for custodial interrogation by the investigating agency.
(2.) For the reasons stated in order dated February 23, 2012 and in view of the statement made by Counsel for the State, the present petition is accepted. The interim pre-arrest bail granted to the petitioner vide order dated February 23, 2012 is made absolute and it is ordered that in the event of arrest, the petitioner shall be released on bail to the satisfaction of the arresting/investigating officer. However, he shall continue to appear before the investigating agency as and when calledfor till filing of a report under Section 173 Cr.P.C. He shall also abide by the conditions specified under Section 438 (2) Cr.P.C. On submission of the report under Section 173 Cr.P.C., the petitioner shall be permitted to furnish regular bail bonds to the satisfaction of the trial Court.;