- (1.) The petitioner in A.B.A. No. 3622 of 2015 being the brother in law of the complainant and petitioner in A.B.A. No. 3942 of 2015 being the husband of the petitioner apprehend their arrest in connection with Balidih P.S. Case No. 114 of 2015, corresponding to G.R. No. 1152 of 2015, registered for the offence punishable under Sections 498A, 420, 406, 354(B), 323, 313, and 120(B) of the Indian Penal Code and Section 4 of the Dowry Prohibition Act.
(2.) The allegation made in the complaint petition, which was initially filed, is that the marriage of the complainant was solemnized with one Md. Kadir on 7.6.2013 and subsequently there was a demand of dowry and torture upon the complainant on non -fulfillment of dowry. The allegation has been levelled against the brother in law of the complainant ( petitioner in A.B.A. No. 3622 of 2015) of entering into her room and trying to molest her.
(3.) It has been submitted by the learned senior counsel for the petitioners that the on 27.11.2014, an information was given to the police station by the husband, which was followed by another information dated 10.02.2015 apprehending institution of the case by the complainant.;