- (1.) BOTH the Anticipatory Bail Applications are taken up together for final disposal by a common order passed in A.B.A. No.1851 of 2007.
(2.) THE petitioners Bindu Devi @ Bindu Singh and Bishwanath Singh of A.B.A. No. 1851 of 2007 as well as Brij Bhushan Singh @ Brij Singh of A.B.A. No. 1986 of 2007 apprehend their arrest in Ratu P.S. Case No. 200 of 2007 corresponding to G.R. No. 3166 of 2007 pending in the Court of C.J.M., Ranchi for the alleged offence under Sections 498A, 323,504/34 I.P.C. as also under Section 3/4 of the Dowry Prohibition Act. The informant Vinita Singh by a detailed written report presented before the Officer -in -Charge of Ratu Police Station has narrated her miseries at her matrimonial home at the hands of the petitioners who are none other than the husband, mother -in -law and father -in -law. She had alleged the complicity of her married sister -in -laws and against the husband of one of the sister -in -laws but they have been admitted to anticipatory bail by this Court in A.B.A. No 1859 of 2007 on 19.9.2007.
(3.) MUCH attempt was made by this Court to resolve the disputes between the parties but of no avail and finally it was heard on merit.;