HARBANS LAL, J. - (1.) THIS bail application under Section 438, CrPC has been filed on behalf of the petitioners who apprehend their arrest in F.I.R. No. 80/2002, P.S. Sadri wherein investigation for offences under Sections 498 -A and 406, IPC is pending.
(2.) LEARNED Counsel for the petitioners has placed before me a certified copy of the memo whereby the petitioners have deposited with the police the alleged stolen property. He has submitted that in this view of the matter, the petitioners may now be enlarged on anticipatory bail. Learned P.P. has also conceded that all the articles mentioned in the list filed with the F.I.R. have been deposited with the police but he has opposed the bail application.
(3.) HAVING considered the submission made at the bar and upon a perusal of case diary and considering all the facts and circumstances of the case, the petitioners deserve to be granted anticipatory bail.;