JAYANTI PRASAD GOEL Vs. SURESH JAIN

JUDGEMENT

(1.) This petition has been filed for cancellation ofbail under Section 439(2) Code of Criminal Procedure (Code for short)allowed to the first respondent by learned ASJ, Shabdara, Delhi.

(2.) The facts leading to the prosecution of the first respondent 1 arethat Smt. Chhama Jain.tdaughter of the petitioner-complainant, was marriedto the first respondent (on 4-7-1991 at Shahdara. Just after .about fourmonths' it is alleged, the first respondent and his parents started harassingher for bringing insufficient dowry She was tortured and humiliated also./

(3.) I have heard arguments advanced by learned Counsel for thepartics.