SURESH KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard through video conferencing.

(2.) The present criminal revision petition has been filed against the order dated 20.11.2020 passed by the Special Court, SBS Nagar whereby the Special Court declined the request of the petitioner for release of a car (Alto bearing registration number PB-20-C-5444) on Supardari while ordering release of the other articles on Supardari.

(3.) In February 2019, Neha, daughter of the petitioner was got married to the accused-respondent No.2. It is alleged that at the time of marriage numerous articles were given in dowry by the petitioner. According to the petitioner, the car was also given in dowry. Neha, the daughter of the petitioner, died on 10.05.2020. The petitioner lodged FIR No.36, dated 10.05.2020 under Section 304-B and 120-B of the Indian Penal Code, 1860 at Police Station Balachaur against the accusedrespondent no.2 (husband of Neha) and his family members. The police recovered some of the dowry articles including the car.