(1.) Exemption allowed, subject to all just exceptions.
(2.) The present petition has been filed to challenge the order dated 23.07.2011 wherein the Addl. Sessions Judge, Dwarka has observed that it was contended by Id. APP for the State assisted by Id. Counsel for the complainant that since her marriage in 2006, the complainant has been subjected to untold atrocities and miseries by the applicant. The passport of the complainant was snatched and she was left alone to die without any food and place to live. She then had to seek an emergency protection order wherein the applicant/husband was directed to remove himself from the apartment.
(3.) It was further pointed out by the APP that all the incidents of cruelty have been detailed in the FIR. After being issued with repeated notices, the Petitioner has not joined the investigation. Even now the Petitioner has only came back to India as his visa had expired. After filing his bail application he intended to flee and was gaining time by keeping the matter pending on the pretext of compromise.