- (1.) Heard the learned counsel for the petitioners and the learned counsel for the State.
(2.) This is an application for anticipatory bail flied by the petitioners in connection with Doranda PS case No. 55 of 2013 for the offence registered under sections 498A/504/506 of the Indian Penal Code and sections 3/ 4 of the Dowry Prohibition Act.
(3.) Petitioners have been prosecuted for committing torture and treating the complainant with cruelty for want of more dowry.;