Daya Chaudhary, J. - (1.) Crl. Misc. No. 31176 of 2015 1. This application has been filed for placing on record Annexures P-11 to P-16.
(2.) Application is allowed and Annexures P-11 to P-16 are taken on record. Crl. Misc. No. M-5293 of 2015 1. The present petition has been filed under Section 439 (2) read with Section 482 Cr.P.C. for cancellation of regular bail granted to respondent No.4 by Judicial Magistrate Ist Class, Ludhiana in case FIR No. 91 dated 6.9.2013 registered under Sections 406,498-A IPC at Police Station Women Cell, District Ludhiana. 2. Learned counsel for the petitioner contends that a wrong statement was made by the Investigating Officer that recovery has been effected, whereas, all the dowry items were not recovered.
(3.) Learned State counsel submits that it has specifically been mentioned in the order passed by the Court below while granting bail that recovery was effected as per recovery memo and thereafter a statement was made that the accused was not required by the investigating agency.;