Anita Chaudhry, J. - (1.) - Through the instant petition, the petitioner seeks cancellation of anticipatory bail granted to respondent no.2.
(2.) Notice was given regarding maintainability of the petition only to respondent no. 1 .
(3.) The petitioner was married to son of respondent no.2 in 2011. An FIR was got registered in June, 2015. Respondent no.2 approached the Additional Sessions Judge, Patiala for anticipatory bail. She had joined the investigation and interim bail granted to her was confirmed on 24.07.2015. The petitioner is seeking cancellation of interim bail on the ground that the gold ornaments and Istridhan was still with respondent no.2 and it had not been recovered.;