- (1.) This order will dispose of T. P. (Cri. ) No. 127/99, T. P. (Cri. ) No. 129/99, T. P. (Cri. ) No 130/99, T. P. (Cri. ) No. 183/98 and T. P. (C) No. 1044/98.
(2.) The marriage between Smt. Geeta Singh, Petitioner in these petitions was solemnised with the Respondent, Shri Surender Singh on 1st of December, 1995 at Gwalior. It appears that the relations between the parties became strained soon after marriage We are not inclined to take note of various allegations and counter-allegations with regard to the cause for disharmony.
(3.) The Petitioner-wife on 11th December, 1996 lodged a First Information Report at Mahila Thana, (Police Station) , Gwalior for offences under Section 498-A Indian Penal Code (FIR No. MPS/720/96) against the husband and father-in-law. That case is the subject matter of T. P. (Cri. ) No. 130/99.;