HARI GOPAL WADHWA Vs. STATE

JUDGEMENT

(1.) PETITIONERS are the father -in -law and the mother -in -law of the deceased Manisha. She was married to Amit, son of the petitioners on 10.12.2001. She died an unnatural death on 26.3.2007. It has been opined to be a case of suicide.

(2.) FIR has been registered on basis of statement made before the Sub -Divisional Magistrate by Devender Pal, father of the deceased.

(3.) IN his statement before the learned SDM, Devender Pal Singh stated that his daughter was being continuously harassed for dowry. That his daughter came under mental stress due to persistent harassment. That his daughter used to be beaten.