Punjab-Haryana High Court
Jai Pal vs State Of Haryana And Another on 6 August, 2008
Author: Kanwaljit Singh Ahluwalia
Bench: Kanwaljit Singh Ahluwalia
Criminal Revision No. 789 of 2008 1
In the High Court of Punjab and Haryana, at Chandigarh.
Criminal Revision No. 789 of 2008
Date of Decision: 6.8.2008
Jai Pal
...Petitioner
Versus
State of Haryana and Another
...Respondents
CORAM: HON'BLE MR. JUSTICE KANWALJIT SINGH AHLUWALIA.
Present: Mr. Arvind Rajotia Advocate
for the petitioner.
Kanwaljit Singh Ahluwalia, J. (Oral)
The present petition has been filed, aggrieved against the order of learned Additional Sessions Judge, Hisar, who has declined the prayer of the petitioner to summon unmarried sister-in-law in the trial under Section 319 Cr.P.C.
Learned trial Court has observed as under:-
"...In the challan the age of the Sunita has been mentioned about 14/15 years. The challan was filed in the year 2004. The marriage between the deceased Sunita and Shiv Kumar took place in 2000. Thus, at the time of marriage, she was juvenile. It is not believable that at such young age she would indulge in demanding dowry from the deceased. Accordingly, finding no merits the impugned application is hereby rejected". Criminal Revision No. 789 of 2008 2
The reasoning given by the trial Court is apt and just. I find no infirmity in the same. Finding no merit in the present petition, the same is dismissed.
(Kanwaljit Singh Ahluwalia) Judge August 6, 2008 "DK"