(1.) This petition is filed by the petitioners/accused under Section 438 of Cr.P.C. seeking anticipatory bail, to direct the respondent-police to release the petitioners on bail in the event of their arrest for the offences punishable under Sections 114 , 307 , 323 , 498(A) , 504 , 506 , read with Section 34 of IPC and Sections 3 and 4 of Dowry Prohibition Act, 1961 registered in respondent police station.
(2.) The complainant in this case is one Smt.N.Sudharani wife of Sri.Santhosh Babu, wherein she stated that her marriage with accused No.1 was performed on 13.11.2011. For some days she was treated properly and when her husband was transferred to Gujarat, he told her that he will take her to the said place later and left in the father-in-law's house. Accused No.1 was giving false assurance to the complainant that he will take her along with him. The other accused persons started ill- treating her stating that if another woman was taken in marriage to accused No.1, those persons would have paid Rs.10 to 20 lakhs as dowry and they were defrauded in the said case by taking the complainant in marriage to accused No.1. Then, they started giving ill-treatment to her insisting her to bring dowry amount and even they made an attempt to commit her murder by throttling. On the basis of said complaint, case came to be registered for the alleged offences.
(3.) Heard the arguments of the learned counsel appearing for the petitioners/accused and also the learned High Court Government Pleader appearing for the respondent-State.