Vinod Kohli & Anr vs Govt. Of Nct Of Delhi
2012 Latest Caselaw 503 Del

$~49
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

+             BAIL APPLN. 1461/2011

%             Judgment delivered on: 24th January, 2012

       VINOD KOHLI & ANR.                             ..... Petitioners
                      Through          Mr. Samrat Nigam, Adv.
               versus

       GOVT. OF NCT OF DELHI                         ..... Respondent
                     Through           Ms. Jasbir Kaur, APP for the
                                       State
CORAM:
HON'BLE MR. JUSTICE SURESH KAIT



SURESH KAIT, J. (Oral)

1. Learned counsel for the petitioners states that FIR No. 185/2011

under Section 498A/406/34 IPC registered by P.S. Timar Pur has been

registered against the petitioners i.e. father-in-law and mother-in-law

of the complainant.

2. Learned counsel for the petitioners submits that Pradeep Kohli

husband of the complainant has already been released on bail by

Metropolitan Magistrate vide order dated 12.12.2011, though after

spending 25 days in custody.

3. It is further submitted that all the jewellery articles have been

returned to the complainant, however, if the complainant find any

article belonging to her they are ready to return the same. The

petitioners will join the investigation as and when call by the

Investigating Officer.

4. Learned APP for the State submits on behalf of the complainant

who is present in Court today that she is not interested to live with her

husband, therefore, the dowry articles which are with the petitioners be

returned to the complainant.

5. She further submits that Pradeep Kohli husband of the

complainant was released on bail after undergoing 25 days in the

custody, therefore, the instant application may not be allowed.

6. The present case is under Section 498A/406 IPC, the petitioners

are ready to cooperate and to return the dowry articles, if left with

them.

7. In view of the facts and circumstances of the case, I direct the

Investigating Officer that the petitioners shall be released on bail in

the event of arrest on furnishing personal bond of `25,000/- each with

one surety of like amount to the satisfaction of the Investigating

Officer.

8. The Investigating Officer is further directed to take the

complainant at her matrimonial house on 02.02.2012 at 2 p.m. for the

recovery of the dowry articles from the petitioners after due

verification.

9. In view of the above bail application is allowed and stands

disposed of.

10. A copy of the order be given dasti to the parties.

SURESH KAIT, J

JANUARY 24, 2012 b