BHAROSI DEVI AND OTHERS Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard counsel for both the sides.

(2.) The learned counsel for the petitioners contends that while the first petitioner is the mother, the second petitioner is the unmarried sister of the husband of Manju, the daughter of the complainant. He also points out that the third petitioner is the paternal aunt's son of husband of Manju while the 4th petitioner is not related to them at all. According to him, the fifth petitioner is the elder brother of the husband of Manju, while the sixth petitioner is the wife of brother of husband of complainant's daughter Manju.

(3.) The learned counsel for the petitioners contends that the third- petitioner is residing at a place called Garhwal, in Uttar Pradesh, which is 500 k.m. away from Delhi. He also contends that husband Rajinder Kumar and his brother Sanjai Kumar have been granted bail by the Additional Sessions Judge, himself on 7.8.1999 and while they were in police remand the dowry, articles have also been recovered. Learned counsel for the petitioners also contends that the there are no specific allegations of entrustment and cruelty against the petitioners inasmuch as all the allegations are general and vague against them.