J. M. Panchal, J. - (1.) Leave granted. The complainant (wife of first appellant) to whom notice was ordered on 25-1-2008 is impleaded as second respondent.
(2.) Heard Counsel.
(3.) The appellant (accused No.1) assails the condition imposed by the High Court requiring him to pay a sum of Rs. 12,500/- as maintenance to his wife and child while granting anticipatory bail to him and his parents with reference to the complaint filed by his wife for alleged commission of offences punishable under Sections 498A and 406 read with Section 34 of the Indian Penal Code.;