- (1.) BY the Court -Heard learned counsel for the petitioner and learned counsel for the State.
(2.) THE petitioner is an accused in a case registered under Sections 323/498 -A, I. P. C and 3/4 of the Dowry Prohibition Act. Counsel for the petitioner has submitted that the complainant -informant has lodged the present case on 16.08.2007 and thereafter F.I.R has been lodged on 06.09.2008 but the complainant -informant on similar allegation earlier also filed a complaint case on 7.6.2007 against the present petitioner i.e. Salempur P.S. Case No. 75/2007 within the district of Dewarin (U.P.) and in the said case the petitioner has already granted bail and he is facing trial. It is also submitted that divorce has already been allowed between the informant and the husband, the' present petitioner by the order of the Civil Judge Chandouli on 20.10.2009 and the complainant -informant has admittedly left her place in the year 2004.
(3.) COUNSEL for the State opposed but has not disputed the aforesaid facts.;