(1.) HEARD the learned counsel for the applicant and also the counsel appearing for the petitioners. Perused the application filed under Section 24(8) of Cr.PC read with Section 301(2) of Cr.PC and also the affidavit in support of the applications. The applications all numbered as I.A.I/14 in all the three petitions are allowed. Counsel for the applicant is permitted to come on record to assist the prosecution.
(2.) THESE three petitions filed by accused Nos.7, 8, 5 and 6 under Section 438 of Cr.P.C. seeking anticipatory bail to direct the respondent - PS to release the petitioners on bail in the event of their arrest for the offences punishable under Sections 498(A), 509, 506, 354, 324 read with Section 149 of IPC registered in the respondent -police station in Crime No.50/2014.
(3.) THE brief facts of the prosecution case is that the marriage of complainant with accused No.1 was solemnized on 28.5.2013 and at the time of marriage, the parents of the complainant gave jewels of more than Rs.25 lakhs. After the marriage, the complainant was living with her husband and in -laws happily only for a period of two months and thereafter, accused Nos.1 to 6 started to harass the complainant. The complainant s father gave Rs.2,50,000/ - cash amount to the accused persons, but even then the accused were insisting the complainant to bring more amount and also demanding to enter the name of accused No.1 in respect of site from her parental place. It is also alleged that accused No.2 was giving sexual harassment to the complainant. The other accused were also giving ill -treatment to the complainant and insisting her to bring money and also for transfer the site into the name of accused No.1. On the basis of the complainant, a case has been registered against the petitioners/accused persons.