S.S. Saron, J.@mdashThis order will dispose of Criminal Misc M-12483 of 2009 and Criminal Misc M-14520 of 2009 filed by Manoj Devi and
Vishal -mother-in-law and husband respectively of the complainant.
2. The FIR in the case has been lodged by Ms Kanu Priya on account of a matrimonial dispute between her and her husband. It is alleged that she
was ill-treated at the house of her in-laws. Besides, the accused demanded dowry articles. Manoj Devi - mother-in-law was granted interim bail
by this Court vide order dated 6.5.2009. Thereafter, interim bail was granted to Vishal - husband on 28.5.2009. The respective Petitioners have
been joining the investigation from time to time and the dispute primarily relates to the recovery of jewellery which according to the Petitioners, the
complainant had taken while she left her matrimonial home on 24.2.2009. According to the complainant, however, the jewellery is with the
Petitioners and the same is yet to be recovered. The Police after investigation has reached the conclusion that the jewellery was taken by the
complainant when she left her matrimonial home. A reference has been made to the mobile phone calls and the SMSs to contend on behalf of the
Petitioners that the jewellery articles were taken by the complainant. The learned senior counsel appearing for the complainant has strongly refuted
the same and submitted that the said messages and telephonic conversation do not even remotely suggest that the jewellery had been taken by the
complainant.
3. These aspects, in my view, are the domain of the investigating authorities and it is for the Police authorities to ascertain and reach a conclusion as
to where the jewellery articles are.
4. Learned Counsel for the State, on instructions from ASI Jagdish Chand of PS City Bhiwani has submitted that the custody of the Petitioners is
not required for the purposes of investigation as they have joined the investigation.
5. In the afore noticed circumstances, he interim bail granted to Manoj Devi on 6.5.2009 and that granted to Vishal on 28.5.2009 are made
absolute.
6. Both these petitions stand disposed of.
