BALBIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Order dated 17.12.2002, passed by Additional Sessions Judge-II, Jind, accepting the application of Jagdish respondent for cancellation of superdari order dated 9.7.1998, and hand-ing over the dowry articles to him being the husband of the deceased has been chal-lenged.

(2.) Brief facts are that Jagdish respondent faced trial in case FIR No.309 of 1998 un-der Sections 306/201/34IPC, Police Station Sadar Jind, and was acquitted vide order dated 3.3.2001.

(3.) During investigation vide order dated 9.7. 1998, Balbir Singh petitioner (being fa-ther of the deceased) had obtained superdari of the dowry articles from the Court of Duty Magistrate/Chief Judicial Magistrate, Jind. The revision petition preferred by Jagdish was also dismissed. However, an conclusion of the trial, after his acquittal. Jagdish ap-plied for cancellation of the superdari and restoration of dowry articles to him, which was accepted on 17.12.2002 by Additional Sessions Judge, Jind.