RAJESH CHANDER BHARDWAJ Vs. STATE

JUDGEMENT

(1.) Petitioner No. 1 was married to Ms. Snehlata Bhardwaj. Petitioner No. 2 is the mother of petitioner No. 1.

(2.) The marriage was not too happy. FIR in question has been registered on the complaint made by the wife alleging dowry harassment at the hands of her husband.

(3.) Two children have been born to the petitioner and the complainant. The children are with the complainant.