- (1.) HEARD learned Counsel for the petitioner and learned State Counsel.
(2.) AN N. C. R. has been lodged at P. S. Khandasa, District Faizabad for an offence under Section 498 IPC, which is registered as Crime No. 101 of 2001. Offence under Section 498 IPC, is an offence relating to marriage. Law has taken care by providing that in an offence against marriage only the aggrieved party can file a complaint for redressal of his or her grievance. In view of this, police interference by way of arrest, is not called for. Accordingly, it is directed that the police shall not arrest the petitioner without any order passed on the complaint of the aggrieved party.
(3.) WITH the above direction, the writ petition is finally disposed of. Petition disposed of. .;