KURSHID UNNISA Vs. STATE

JUDGEMENT

(1.) Since these two petitions are in respect of the same crime number, they have been taken together to disposal by a common order. Cri.P. No. 3193 of 2014 is filed by accused 2 under Section 438 of Criminal Procedure Code, 1973 seeking anticipatory bail and Cri. P. No. 3194 of 2014 is filed by accused 1 under Section 439 of Cr.P.C. seeking his release on bail, both for the alleged offences punishable under Sections 498-A and 307 read with Section 34 of Indian Penal Code, 1860 and Sections 3 and 4 of the Dowry Prohibition Act, 1961 registered in respondent-Police Station Crime No. 65 of 2014.

(2.) Heard the arguments of the learned Counsel for the petitioners-accused 1 and 2 and also the learned Government Pleader appearing for the respondent-State in both the petitions.

(3.) I have perused the averments made in the bail petition, FIR, complaint, order of the lower Court on the bail application and other materials placed on record.