- (1.) Heard learned counsel for the parties. Petitioners are accused in a case registered under Sections 323, 379, 498-A & 506 of the Indian Penal Code and Sections 3/4 of Dowry Prohibition Act. It is alleged in the complaint that Reshma Khatoon was subjected to torture and treated with cruelty for want of Rs.20,000/- demanded in terms of dowry and lastly she was driven out from her matrimonial home and accused persons retained her belongings.
(2.) It is submitted that the husband is living at Mumbai and it is not possible for him to keep the complainant with him due to economic constraints. Due to above reason the complainant, who does not want to live with her in-laws, has lodged this case.
(3.) Learned counsel for the State has opposed the prayer for bail. General and omnibus allegation has been levelled against all the accused that they have been demanding dowry and treating the complainant with cruelty.;