A.C.GOYAL, J. - (1.) Heard learned counsel for both the parties and learned Public Prosecutor. Learned counsel for the accused persons argued that both the accused are respectively father-in-law and mother-in-law of the complainant and the husband of the complainant is abroad and both of them have no dowry articles and the complainant was divorced much earlier. Learned Public Prosecutor opposed this application and referred the affidavit of the complainant that no divorce ever took place.
(2.) I have considered the submissions. Some time was granted to return the articles of Stridhan but the same have not been returned. Keeping in view the investigation done so far this application for anticipatory bail is dismissed. Application dismissed.;