SMT. BADAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Public Prosecutor.

(2.) These two applications for bail u/s 438 Cr.PC. arises out of the same FIR registered for offence u/s 406, 484, 498A and 497 IPC and therefore, they are being disposed of by this common order.

(3.) Complainant Anjana filed a complaint making allegations of demand of dowry against the present petitioners. Petitioners Badam and Ram Chandra are the mother-in-law and father-in-law respectively of the complainant, while Smt. Kali and Smt. Lada are Nanad and petitioners Bhoopendra and Ram Prasad are husbands of Smt. Kali and Smt. Lada, respectively.