(1.) PETITIONER No.1 is accused No.1. Petitioner No.2 is accused No.3. Petitioner No.1 is the husband of the complainant and petitioner No.2 is aunt of petitioner No.1.
(2.) WIFE of petitioner No.1 had filed a complaint for the offences punishable under Section 498(A) of IPC and 3 and 4 of Dowry Prohibition Act.
(3.) CONSIDERING these circumstances, I find that the petitioners could be granted anticipatory bail subject to certain conditions.