SANTOSH KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners; learned APP for the State and learned counsel for the opposite party no. 2.

(2.) The petitioners apprehend arrest in connection with Brahmpur PS Case No. 438 of 2018 instituted under Sections 341, 323, 504, 498(A) of the Indian Penal Code and 3/4 of the Dowry Prohibition Act.

(3.) The petitioners are accused in the case filed by the opposite party no. 2, who is the wife of the petitioner no. 1, alleging demand of dowry and torture.