- (1.) Heard the learned counsel for the petitioner and the learned counsel for the State. This is an application for grant of anticipatory bail filed by the petitioner in connection with C/1 case No. 134/2007 for the offence registered under sections 498A/323/341/34 of the Indian Penal Code and sections 3/ 4 of the Dowry Prohibition Act.
(2.) It is alleged in the complaint that the complainant was subjected to torture and treated with cruelty by the petitioner who happens to be her husband, for want of more dory.
(3.) It is submitted that the petitioner is always ready to keep the complainant and her children with dignity and care and he is willing to live separately with family members at a different house. The complainant who appeared before the conciliator did not agree to join hands with the petitioner and she wants alimony for herself and her children. Since the complainant is interested in getting the alimony, she may take appropriate steps for the same before the competent court below.;