CHANDRASEKARA RAJA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) LEAVE granted.

(2.) CHALLENGE in this appeal is to the order passed by a learned Single Judge of the Punjab and Haryana High Court dismissing the petition filed in terms of Section 438 of the code of Criminal Procedure, 1973 (in short the 'cr. P. C. ' ).

(3.) THE direction for recovering dowry articles clearly means as if certain dowry articles were there. It is therefore submitted that all the directions are insupportable.