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Judgment
S. C. Chaurasia, J.
Heard learned counsel for the petitioners, learned A.G.A. and perused the F.I.R. and also the relevant material on record.
Learned counsel for the petitioners submits that it appears to be an outcome of normal wear and tear of married life. The main allegation is against the husband. The petitioners nos. 1 and 2 happen to be fatherinlaw (Sasur), motherinlaw (Saas) of opposite party no. 3, Shalini Massy.
Therefore it is provided that the petitioners nos. 1 and 2 shall not be arrested in Case Crime No. Nil of 2008, under Sections 498A, 494, 506 I.P.C. and Section 3/4 Dowry Prohibition Act, Police Station Kotwali Utraula, District Balrampur till filing of the chargesheet or report under section 169 Cr.P.C. subject to their cooperation in the investigation.
However, in respect of petitioner no. 3, Shailendra Pratap Singh, it is directed that if he appears before the court concerned and applies for bail within two weeks from today, the same shall be disposed of expeditiously by the court(s) below in the light of Full Bench decision of this Court Srimati Amrawati and another Vs. State of U.P. 2004 CBC page 705.
With these observations this petition stands disposed of finally.