MEHINDER SINGH SULLAR, J. - (1.) PETITIONER No.1 Sunil Khanna, maternal uncle (Maussa) and his wife -petitioner No.2 Lata Khanna, maternal aunt (Maussi) of Tarun Khanna (husband of Litashi, daughter of complainant Bal Krishan Wadhwa), have preferred the instant petition for the grant of concession of anticipatory bail, in a case registered against them along with main accused Tarun Khanna (husband) and others, vide FIR No.84 dated 12.7.2013 (Annexure P1), on accusation of having committed the offences punishable under Sections 406 & 498 -A IPC by the police of Police Station City Phagwara, District Kapurthala.
(2.) NOTICE of the petition was issued to the State/complainant. After hearing the learned counsel for the parties, going through the record with their valuable assistance and considering the entire matter deeply, to my mind, the present petition for anticipatory bail deserves to be accepted in this respect.
(3.) DURING the course of preliminary hearing, a Coordinate Bench (Ram Chand Gupta, J.) of this Court passed the following order on 29.8.2013: - "Contends that petitioner no.1 is maternal uncle (Mausa) and petitioner no.2 is maternal aunt (Mausi) of co -accused i.e. husband of daughter of the complainant. It is further submitted that husband of daughter of the complainant and her parents -in -law are residing in Canada and that even daughter of the complainant is also residing in Canada and the present FIR has been lodged by father of the girl in India implicating petitioners as well being related to husband of daughter of the complainant. Notice of motion to Advocate General, Punjab, for 25.9.2013. However, in the meantime, petitioners are directed to join the investigation and in case they are arrested, they shall be released on interim bail by the Arresting Officer to his satisfaction subject to compliance of conditions specified under Section 438(2) Cr.PC. At this stage, Mr.Sandeep Arora, Advocate, who is present in Court, puts in appearance on behalf of the complainant." ;