KRISHAN LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) I have heard the learned counsel for the parties.

(2.) MR . Ghai, the learned Senior Advocate, appearing on behalf of the appellants, namely, Puran Parkash and Om Parkash, submitted that from the impugned judgment, there is no allegation that said appellants who are the brothers of husband of the deceased had demanded any article of dowry or any amount on account of dowry. The learned Assistant Advocate General, however, submits that since a young lady has lost her life within three months of the marriage and as such, the appellants should not be granted bail. The learned Assistant Advocate General, however, could not point out from the impugned judgment any allegation regarding demand of dowry on the part of the said two appellants.

(3.) I further direct that the main appeal itself be listed for final hearing within a year.