RASHID RASHEED Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Learned State counsel on instructions from Head Constable Gurbachan Singh, states that the petitioner has since joined the investigation and the dowry articles have been recovered except 250 grams of gold and a cash of Rs.1,61,000/-.

(2.) Learned counsel for the petitioner, however, states that there was no dowry because the parties are "Muslims" and in fact the petitioner is liable to pay "Mehar" to the girl at the time of divorce.

(3.) Without expressing any opinion on merits of the case, order dated 25.6.2009 is made absolute subject to deposit of Rs.1,50,000/- by the petitioner before the trial court which shall be kept in the shape of FDR and subsequently released to the party, who finally succeeds.