- (1.) Heard the learned counsel for the petitioners and the learned counsel for the State.
(2.) It reveals from the written report that the daughter of the informant was done to death for want of more dowry. It is submitted that the husband has been granted regular bail by a Bench of this Court. It has come in the case diary that the deceased with her husband was living separately in mess and kitchen and the petitioners were not present at the time of the incident. Sons of the deceased have been examined under section 164 Cr.P.C. and they have not stating anything against these petitioners.
(3.) Learned counsel for the State has opposed the prayer.;