- (1.) DOWERY death or accidental one, is the debate.
(2.) THE 'fumes, fire and flames' produced from the charred flesh of Hansa Rani, Tells 'tall tale' of murder by Ashok, motivated due to failure of her parents to satisfy the ever increasing greed and lust of (money) dowery, is the pivot of prosecution story. Accidental "burning alive" is the defence. The twin letters unfolding, unvoiling and unearthing the sensational, startling tragic tale of woe and tears of Hansa's matrimonial tragedy, makes too pathetic, hair raising, perved shooking and society rocking reading. The defence story of their fabrication, true or false, yet to be adjudicated. Deceased wife a post graduate clerk of Sales Tax Department, and Accused husband, a Gold medalist Lecturer of Engineering College, prima facie shows that education hardly detracts crime of dowery deaths, if the prosecution story is true. "bail before Jail" is the prayer of defence. Gallows to dowery murderers' the contra demand of prosecution. Detached from the above heat generated on the ashes of Hansa and attached to "justice according to Law" on objective considerations of facts, rather than flights and fiction, is the task of court.
(3.) AND now the traditional narration of case. This is a second bail application by one Ashok Dhariwal, who is required to face investigation in a case, which has been registered under section 302 I. P. C. against him for causing murder of none-else but his own wife one Hansa Rani and that too on the allegation that the dowery having not been paid by the parents of the girl, the wife Hansa Rani was burnt alive. On 6th May, 1982, the application under section 438 was dismissed after the adjournment was refused on account of the earlier adjournment history of the case. ;