PANNA LAL Vs. SUMAN

JUDGEMENT

(1.) Dowry-torture is no more a matter of speculation. Here is a married girl of 15, tortured, beaten and ill-treated because her parents fall to satisfy the dowry demand of her in-laws.

(2.) This petition has been moved by Panna Lal, father of Smt. Suman. It is alleged that Smt, Suman was married to Hardwari lal sometime in April this year, but she is being tortured and kept confined against her will as she had not taken with her sufficient dowry.

(3.) Suman has been produced by her husband in return to the rule issued by us. We have examined her in the presence of her husband. She has stated that she is being kept confined in the house of her in-laws against her will, that she does not want to stay there but wants to go to her parents' house. She has further stated that she is cruelly treated in the house, she is beaten every day and even her husband beats her. She had taken with her some dowry, but a further demand is made for a Television set, and Rs. 2,000/-. She states her life is in danger.