Roshan Lal Nimesh And Anr. vs State Nct Of Delhi
2002 Latest Caselaw 1909 Del

Citation : 2002 Latest Caselaw 1909 Del
Judgement Date : 30 October, 2002

Delhi High Court

Roshan Lal Nimesh And Anr. vs State Nct Of Delhi on 30 October, 2002

Equivalent citations: II (2003) DMC 7, 2003 (66) DRJ 223

Author: J Kapoor

Bench: J Kapoor

JUDGMENT

J.D. Kapoor, J.

Heard

1. It is stated that some of the dowry articles have been returned. As many as 11 persons of the family have been roped in for the allegations of demanding dowry and harassing the complainant. This fact itself reflects the misuse of the penal provisions and the immense power the Police has been vested with.

2. The petitioner shall be released, in the event of his arrest, on furnishing personal bond in the sum of Rs. 10,000/- with one surety in the like amount to the satisfaction of the IO/SHO/Arresting Officer, He shall join the investigation as and when required.

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