- (1.) The petitioners undertake to affirm and stamp the petition as per the Rules within 48 hours of resumption of normal functioning of the court. The petition is taken up through video conference on the basis of such undertaking.
(2.) The petitioners are the close relatives of the husband of the victim who died a gruesome death after apparently being set on fire.
(3.) There are credible statements of neighbours that the victim was regularly beaten up upon demands of further dowry not being met.;