Dalveer Bhandari, J. - (1.) Leave granted.
(2.) This appeal is directed against the judgment and order of the High Court of Madhya Pradesh, Bench at Gwalior in Criminal Misc. Case Nos.5070, 5071 and 5072 of 2005.
(3.) Appellant, Dr. Arvind Barsaul, and respondent No. 2, Smt. Sadhna Madnawat, are both medical doctors. They were married on 08.02.1992. Respondent No.2 wanted appellant No. 1 to leave his parents and stay at Gwalior with her parents. The appellant husband did not agree to this condition. According to the appellant husband, thereafter, she started levelling allegations of impotency against him and started behaving cruelly with him, his parents and relatives. Respondent No.2 ultimately deserted the appellant husband and went back to Gwalior.;