- (1.) Heard learned counsel for the parties. Petitioner is accused in a case registered under Sections 498-A of the Indian Penal Code and Section 3/4 of Dowry Prohibition Act.
(2.) It appears that this case has been instituted on the basis of a complaint filed by Ruchi Sharma @ Priti Sharma and the complaint was sent to the P.S. concerned. It is alleged that the complainant was tortured by various means and subjected to assault at the hands of petitioner and his family members for want of more dowry. She was not even spared while she was carrying pregnancy. Furthermore, the petitioner is also having extra marital relation and in order to get rid of the complainant, the accused persons have also lodged false case under Section 328 & 506 of the I.P.C. alleging therein that the complainant had administered poison to her sister-in-law.
(3.) It is submitted that the petitioner has been in jail custody since 07.04.2011. The remaining accused named in the complaint are enjoying the privilege of bail. As a matter of fact, the relation between the spouses did not remain cordial as a result the complainant left her matrimonial home and she has lodged this case.;