- (1.) Heard the learned counsel for the petitioners and the learned counsel for the State.
(2.) This is an application for grant of anticipatory bail filed by the petitioners in connection with PCR case No. 259/2010 for the offence registered under sections 323/324/379/498A of the Indian Penal Code, and sections 3 /4 of the Dowry Prohibition Act.
(3.) It reveals that the complainant has raised allegations against her husband and in laws and she was subjected to torture and treated with cruelty for want of more dowry. The date of occurrence is between October, 2008 and lastly on 9.4.2010 .;