Dalip Singh, J. - (1.) Heard learned counsel for the petitioner as well as the learned Public Prosecutor and the learned counsel for the complainant and perused the case diary as well as the contents of the F.I.R.
(2.) During the course of hearing and pendency of this petition, efforts were made for reconciliation in which the wife informant who is working as a teacher at Banswara appeared and expressed her willingness to rejoin the matrimonial home. The petitioner being husband, on the other hand, has expressed his inability to accept her.
(3.) The husband has also filed a petition for dissolution of marriage on the ground of mental cruelty. It is alleged that as a result of the aforesaid petition being filed by the husband, the wife has lodged the present report.;