Arijit Pasayat, J. - (1.) Leave granted.
(2.) Challenge in this appeal is to the order passed by the Division Bench of the Allahabad High Court passed on a petition under Article 226 of the Constitution of India, 1950 (for short The Constitution).
(3.) The appellant was married to respondent No.1 on 12.11.2005. Alleging that she was being harassed for non-fulfilment of the demand of dowry, a complaint was filed at Thana, Jawan Police Station, District Aligarh. On the basis of appellants complaint Crime No.277 of 2006 was registered for alleged commission of offences punishable under Sections 498A, 323, 504 and 506 of the Indian Penal Code, 1860 (for short The IPC) and Sections 3/4 of the Dowry Prohibition Act, 1961 (for short The Dowry Act). Respondent Nos.1 to 6 filed a writ petition for quashing the F.I.R. and for stay of arrest pending the disposal of the writ petition. The writ petition was filed on 1.11.2006. By the impugned order dated 7.11.2006 the High Court declined to accept the prayer for stay of arrest of the respondents but nevertheless passed the following order : "Considering the facts and circumstances of the case, in the event the petitioners put in their appearance or are produced before the courts below and make application for their release on bail in case crime No. 277 of 2006 under Sections 498-A, 323, 504 and 506, I.P.C., Police Station Jawan, District Aligarh, the same shall be heard and disposed of expeditiously in accordance with law and in case of petitioner Nos.1 to 5, if the learned Magistrate does not find fit case to release them on bail, they shall be released on personal bond of Rs.30,000/- each and they shall remain on the same personal bonds till the final disposal of their bail application, if any, by the Court of Sessions and that too within a week thereafter." ;