MOHAMMED SHAKIL KHAN Vs. STATE OF M P

JUDGEMENT

(1.) HEARD . The applicant is apprehending his arrest for offence u/s 498A IPC and Sec. 3/4 Dowry Prohibition Act in Crime No. 25/2000.

(2.) LEARNED counsel for the applicant submits that as per Muslim Law, the wife was divorced on 9.5.2000. Copy of Talaknama has been placed on the record as Annexure A 1, and the payment of 'Mehar', and maintenance allowance, etc. by Bank drafts is evidenced by the documents placed on record as Annexures A 2 to A 4. It is only after the notice of Talaque that a report has been lodged by the wife. Considering the facts and circumstances of the case and the nature of allegation, the application is allowed.