- (1.)PETITIONER 1 is the original complainant in Case no. 285/p/96 (C. R. 322/95) pending before the Metropolitan Magistrate's 31st Court, Vikhroli, Mumbai. She was married to petitioner 2 Vipul narottam Bhatia on 23rd January, 1995. Petitioner 3 Purnima Narottam bhatia is the sister of petitioner 2 and petitioner 4 Narottam Haridas Bhatia is the father of petitioner 2.
(2.)DUE to difference of opinion petitioner 1 could not pull on with her husband. They started residing separately from 14th February, 1995. On 6th february, 1995 petitioner 1 had filed a complaint with Pant Nagar Police station against rest of the petitioners inter alia under section 498-A read with section 34 of the Indian Penal Code. It was registered as C. R. No. 322/95.
(3.)ADMITTEDLY on 26th November, 1996, the marriage between petitioner 1 and petitioner 2 was dissolved by consent decree of divorce. Thereafter petitioner 1 got re-married and she is now staying abroad.