- (1.) Heard learned counsel for the parties.
(2.) Petitioners are accused in a case registered under Section 498-A of the Indian Penal Code.
(3.) It appears from the complaint that Sushmita Mishra was subjected to torture by her husband and in-laws for want of more dowry. On 17.04.2009 the accused persons set her on fire but some how she saved herself and lodged complaint case No.1241 of 2010. After receiving assurance from the accused persons she did not proceed with that case and went her matrimonial home but again she experienced same behavior and hence this case.;