- (1.) Heard learned counsel for the parties.
(2.) It reveals from the F.I.R. that the complainant was subjected to rape by accused no.1 Mahesur Raja Khan. When this fact came to the knowledge of parents of the victim and villagers, a meeting under the aegis of Anjuman Committee was convened and after that marriage between complainant and accused Mahesur Raja Khan was solemnized. It is alleged that informant was not accepted by family members and she was subjected to torture and treated with cruelty for want of dowry.
(3.) It is submitted that present case has been lodged only because the other family members were not happy with the marriage which was solemnized under some compulsion created by Anjuman Committee. Other allegations levelled against them are false and fabricated. Some coaccused have been granted bail by this Court vide A.B.A. No.797 of 2013.;