D.N. Upadhyay, J. - (1.) THE petitioners are accused in a case registered under Sections 323/498A/494/120B/34 of the Indian Penal Code. The petitioners have been prosecuted for causing torture and treating the complainant with cruelty for want of more dowry and they were also insisting the complainant to request her father to provide employment to the husband of the complainant.
(2.) IT is submitted that the petitioners have no concern with the demand of dowry or employment. All the relatives of the husband have been implicated with general and omnibus allegation of demand of dowry and torture. Counsel for the State has opposed the prayer. Considering matrimonial nature of the offence, the petitioners are directed to surrender before the court -below within three weeks from today and if they do so they will be released on bail on furnishing bail bond of Rs. 10,000/ - (Ten thousand) each with two sureties of like amount each to the satisfaction of Sri Vikram Anand, Judicial Magistrate, 1st Class, Dhanbad in connection with C.P. Case No. 2402 of 2011, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure. ;