(1.) The point for determination in this case is as to whether once bail is granted by the Trial Court on considering the facts of the case, the same can be cancelled on the ground that the prayer for the bail was allowed on misconception of law.
(2.) On the basis of the First Information Report the petitioner was proceeded against under Sections 3 and 4 of the Dowry Prohibition Act, 1961. The informant alleged that the marriage of his daughter was settled with the eldest son of the petitioner on 23-4-1997 and the Chhenka ceremony was performed. On the same day videography and photography had been taken and they promised in writing that tilak would be held on 14-4-1997 and the data of marriage was fixed on 20-5-1997.
(3.) However, subsequently the petitioner, it is alleged., demanded Rs. 51,000/- one Hero Honda motor-cycle, one Colour Television, one Fridge and 11 Bhar Gold besides the expenses of videography, etc. The petitioner informed that the marriage would be performed only after the fulfilment of the aforesaid demands. On 25-6-1997 the Informant along with relatives came to the house of the petitioner and requested him for the marriage but the petitioner denied.