Krishan Lal and others vs State of Haryana

Sat Pal, J.

I have heard the learned counsel for the parties.

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.

Without expressing any opinion on the merit of the case, I am of the view that it is a fit case for suspension of sentence with regard to aforesaid appellants. Accordingly, I direct that the substantive sentence awarded to the said appellants shall remain suspended during the pendency of the appeal and both the said appellants, namely, Puran Parkash and Om Parkash shall be released on bail on each one of them furnishing bail bonds in the sum of Rs. 20,000/ with one surety in the like amount to the satisfaction of Chief Judicial Magistrate, Kaithal.

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