(1.) Heard finally with the consent of the parties.
(2.) This is an application filed under Section 438 of the Code of Criminal Procedure for grant of anticipatory bail to the applicants, who are apprehending their arrested in connection with Crime No. 376/2005 registered at Police Station- Kanker for the offence punishable under Sections 498-A/34 of the IPC and Sections 3, 4 of the Dowry Prohibition Act.
(3.) Learned counsel for the applicants submits that the applicants are father-in-law, mother-in-law, sister-in-law, brother-in-law and husband of the complainant. He also submits that though the complaint was lodged by the prosecutrix. but after lodging of the complaint, the parties had compromised and the wife is living with the husband. He also submits that if the applicants will be arrested, the compromise made between the parties shall be frustrated and the situation may become worse. The factum of compromise is not disputed by learned counsel for the complainant- Shri Sanjay K. Agrawal. An application for appropriate orders has also been filed by the learned counsel for the complainant and in para2, it has been mentioned that the husband and wife are now residing together. Learned counsel for the applicants prays for granting a protective order in the facts and circumstances of this case.