(1.) Heard learned counsel for the parties. Petitioner is accused in a case registered under Section 498-A of the Indian Penal Code and Section 3/4 of D.P. Act.
(2.) It reveals from the complaint that Babita Devi, who was married with the petitioner 10 years ago, was subjected to torture for want of more dowry demanded in terms of motorcycle and cash.
(3.) It is submitted that the complainant herself in her S.A. has admitted that since last five years her husband had not visited her house and she is having a child aged two years. She has further admitted that she is living with her parents since last five years. When the petitioner raised objection against her character, this complaint has been lodged.