- (1.) WE have perused the F. I. R. which disclose the commission of cognizable offence. Hence, we are not inclined to interfere into the matter.
(2.) THE writ petition is accordingly dismissed. However, we provided that in case the petitioners surrender themselves before the Courts below, the Courts below will consider and pass appropriate orders on the bail application expeditiously. We further provided that if appropriate orders regarding the bail application of Km. Arti Devi have not yet been passed by the Court below, she will not be arrested and sent to Jail in Case Crime No. 408 of 2001 under Section 498-A/304-B, I. P. C. and Section 3/4 Dowry Prohibition Act, Police Station Mishrikh District Sitapur as contained in Annexure No. 1. Petition dismissed. .;