- (1.) The Petitioners are accused in the case registered under Sections 304B, 498A and 34 of the Indian Penal Code and Sections 3/4 of the Dowry Prohibition Act.
(2.) Learned Counsel for the Petitioners submitted that the Petitioners have been falsely implicated in the case; Petitioner No. 1 is father?in?law and Petitioner No. 2 is mother?in?law of the deceased; there is general and omnibus allegation against the Petitioners; the Petitioners are men of means and have already two houses; there was no question of demanding any amount from the father of the girl; after marriage, the Petitioners had encouraged the deceased for further studies, she had, thereafter, done B. Ed. and acquired further qualification; the death of the deceased was accidental; after instigation of interested person and deliberation, the first information report was lodged against the Petitioners and other family members after two days; there is no explanation of the said delay; the Petitioners are local permanent residents; there is no chance of their absconding.
(3.) Learned A.P.P. opposed the Petitioners' prayer for bail and submitted that there are allegations against the Petitioners. However, he has not disputed the factual contentions of learned counsel for the Petitioners.;