SANJAY Vs. STATE OF HARYANA

JUDGEMENT

(1.) HEARD .

(2.) CHIEF Judicial Magistrate, Rewari ordered the police to investigate this complaint. Police investigated this complaint and registered case FIR No. 117 dated (sic) 1996 at Police Station, City, Rewari.

(3.) IT has been submitted by Mr. Gopi Chand, learned counsel for the petitioners that whatever was given in dowry that was taken away by the wife. Learned counsel for the wife has disputed this submission of the learned counsel for the petitioners.