- (1.) Heard learned counsel for the parties.
(2.) Apprehending their arrest the petitioners, who are parents-in-law of the complainant, have moved this application for grant of anticipatory bail under Section 438 Cr.P.C. in respect of FIR No.153/2013 registered at Police Station Mahila Thana (West), Jaipur for the offences under Sections 498-A & 406 IPC.
(3.) The allegation against the accused-petitioners and co-accused, who are husband and brother-in-law of the complainant, is that they demanded dowry from the complainant and her parents and when their demand could not be fulfilled according to their wishes and desire, they harassed her and committed cruelty upon the complainant and thrown her out from the matrimonial home and refused to return the dowry articles although demand was made for it. The application filed by the petitioners for grant of anticipatory bail under Section 438 Cr.P.C. has been rejected by the Court of Special Judge (Women Atrocities & Dowry Cases), Jaipur Metropolitan, Jaipur vide order dated 23.4.2014. It is not in dispute that the marriage between the son of the petitioners and the complainant took place on 30.1.2010 at Kolkatta where the petitioners with their family members reside.;