Hon'ble Mrs. Justice Jaya Roy - (1.) HEARD learned counsel for the petitioner, learned counsel for the State and the learned counsel for the complainant as O.P. No.2.
(2.) THE petitioner is apprehending his arrest in connection with the case registered under Sections 498(A) of the Indian Penal Code. Learned counsel for the petitioner submits that though the petitioner has tried to settlement of their dispute but for some or other reason the dispute could not be settled.
(3.) LEARNED counsel for the complainant has submitted that she was subject to torture and assault for want of more dowry.;