JATINDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) VIDE his order of January 6, 1992, Chief Judicial Magistrate, Jind, charged the petitioners herein, firstly under Section 498-A of the Indian Penal Code, for their having subjected Harjeet Kaur complainant with cruelty by demanding more dowry form her parents, in the month of October, 1990, and secondly, under Section 4 of the Dowry Prohibition Act, 1961 (hereinafter referred to as the Act) for their having demanded dowry from the parents of Harjeet Kaur, in that. month.

(2.) FEELING aggrieved against the abovesaid order, the petitioners have filed this revision petition under Section 401 of the Code of Criminal Procedure. The revision petition has been contested on behalf of the State.

(3.) THE first argument of the learned Counsel for the petitioners is that in the absence of the sanction of the District Magistrate under Section 7 (c) of the Dowry Prohibition (Haryana Amendment) Act. 1976, the charge Under Section 4 of the Act could not have been framed. Section 7 (c) of the Haryana Amendment Act is reproduced below :