☐The petitioner seeks relief from apprehension of arrest pertaining to allegations under Section 498-A of the Indian Penal Code, 1860, and Section 4 of the Dowry Prohibition Act, 1961, with ... respective maximum penalties of three years and two years of imprisonment. Following the unsuccessful attempt to obtain anticipatory bail, he has submitted a Special Leave Petition to this Court, being the husband of respondent no.2, Sweta Kiran, whom he married on July 1, 2007.