- (1.) Apprehending his arrest in connection with Barkatha P.S. Case No.125 of 2018 corresponding to G.R. No.27 of 2019 arising out of Complaint Case No.1006 of 2018 instituted under Sections 323, 498-A, 504, 506 of the Indian Penal Code and Section 3/4 of the Dowry Prohibition Act, the petitioner has moved this Court for grant of privileges of anticipatory bail.
(2.) The petitioner and opposite party No.2 are present in the Court today. Neither the petitioner nor the opposite party No.2 is ready to resume conjugal life with one another.
(3.) Heard the parties.;