BHARAT CHAUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Leave granted.

(3.) Appellants in this case are husband and wife and were accused by their daughter-in-law of offences punishable under Ss. 504, 498-A and 406 of the Indian Penal Code and Ss. 3/4 of the Dowry Prohibition Act. Their application, filed under S. 438 of the Crl. P.C. for grant of anticipatory bail has been rejected by the High Court of Judicature at Patna. The said order is under challenge in this appeal. When this matter came up for preliminary hearing of 19th May, 2003, we issued notice to the respondents and also made an interim order not to arrest the appellants in the meantime. Today after hearing the parties on facts, we are inclined to grant anticipatory bail to the appellants.