Ajay Rastogi , J. - (1.) Heard learned counsel for the petitioners as well as learned Public Prosecutor for the State and so also counsel for complainant and perused the material on record.
(2.) In Bail Application Nos. 9020/07, petitioners are father-in-law, mother-in-law & sisters-in-law, No. 871/08, petitioner is brother-in-law (Devar) and in Bail Application No. 1299/08 petitioner (Rajesh Agarwal) is husband of complainant.
(3.) It has been contended by counsel that marriage took place on 18th February, 2001 and the complainant left her matrimonial home on 15th February, 2007. A notice was served by husband of complainant u/s. 9 of Hindu Marriage Act dated 5th October, 2007. In response thereto, she served her reply to the notice on 15th October, 2007 and the present complaint was filed before learned counsel Magistrate on 22nd November, 2007 on which FIR was registered.;