- (1.) Heard learned counsel for the parties. Petitioner is accused in a case registered under Sections 323 & 498-A of the Indian Penal Code.
(2.) It reveals that the complainant Shila Jha was subjected to torture by her husband and in-laws for want of Rs.50,000/- and a T.V. The petitioner has filed a petition for divorce and got the signature of the complainant in order to convert the same into mutual petition for divorce. The complainant learnt about the misdeed committed so, and she filed a petition to annul the said order.
(3.) It is submitted that the complainant is not willing to live with the petitioner and therefore, a petition for divorce was filed and with the consent of the complainant it was converted into the petition for mutual divorce. It is incorrect to say that the petitioner has demanded dowry for which the complainant was subjected to torture. Learned counsel for the State as well as learned counsel appearing for complainant have opposed the prayer for bail. Learned counsel for the complainant has submitted that the petitioner is having habit to file frivolous petition in the Court making absurd allegation.;