SANTOSH DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The above famous shloka from 'Manusmriti' means:-

(2.) Marriages are made in heaven, is an adage. A bride leaves the parental home for the matrimonial home, leaving behind sweet memories therewith a hope that she will see a new world full of love in her groom's house. She leaves behind not only her memories, but also her surname, gotra and maidenhood. She expects not only to be a daughter-in-law, but a daughter in fact. Alas! the alarming rise in the number of cases involving harassment to the newly wed girls for dowry shatters the dreams. In-laws are characterized to be outlaws for perpetrating terrorism which destroys the matrimonial home. The terrorist is dowry, and it is spreading tentacles in every possible direction.

(3.) The above quote of the Hon'ble Apex Court in the case of Kamlesh Panjiyar Vs. State of Bihar, reported in 2005 Cr.L.J. 1418 applies in the facts and circumstances of the instant case.