- (1.) Anticipatory bail application filed by petitioners, Bimala Devi and Anil Bishwakarma is moved by Sri M.B. Lal, counsel for the petitioners and opposed by Sri R.C.P. Sah, Additional P.P.
(2.) This is case under Sections 498A/406 of the Indian Penal Code and of Dowry Prohibition Act.
(3.) Petitioners are mother-in-law and brother-in-law of complainant.;