SHER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) HEARD , petitioner was married to Bhaga.a Devi about 20/22 years ago. According to the prosecution, she is being subjected to cruelty by her husband and other members of his family an account of constant demands for dowry being made on her and her inability to fulfil those demands. It is to be adjudicated at the trial whether when them marriage is 20/22 years old, the issue of dowry still will remain alive and will wreck the matrimonial life of the two, particularly when they have grown up sons aged 19, 15 and 12 years.

(2.) SO , bail to the petitioner to the satisfaction of Chief Judicial Magistrate/Duty Magistrate. Sirsa.