Rajesh Bhardwaj, J.

1. Matter has been taken up through video conferencing via Webex facility in the light of the Pandemic Covid-19 situation and as per instructions.

CRM-29171-2021

2. Annexures P-11 to P-16 are taken on record.

3. Application stands allowed.

CRM-M-5711-2021

4. The present petition has been filed under Section 438 Cr.P.C for grant of anticipatory bail to the petitioner in FIR No.172 dated 24.12.2020 registered under Sections 323, 34, 377, 406 and 498-A IPC at Police Station Women, District Kaithal.

5.By virtue of the order dated 9.2.2021, while granting interim protection, the petitioner was directed to join investigation.

6. In pursuance to the order dated 6.4.2021, learned counsel for the petitioner has placed on record the documents, which would show that the petitioner has already filed divorce petition, which is pending adjudication. Learned counsel for the petitioner further contends that the petitioner has joined the investigation and fully cooperated and thus, the interim order may kindly be made absolute.

7. Learned counsel for the complainant submits that recovery of gold articles remains as on date.

8 .Learned State counsel has submitted that the petitioner has joined investigation and the same is likely to the concluded and the challan is also likely to be presented...

9. In view of the above, the order dated 9.2.2021 is made absolute and the petition stands allowed.