- (1.) Heard learned counsel for the parties.
(2.) It reveals from the F.I.R. that the petitioner had left the informant long back in the year 2000 and for that she has lodged a case u/s 498A I.P.C. and also for seeking maintenance. Even after institution of that case petitioner had been visiting the house of informant and used to establish physical relation with her. Lastly on 18.01.2012 petitioner had been to the house of informant and disclosed that he has married another lady namely Shweta Jha and he has also changed his name in the voter list and refused to return ornaments and other articles belonging to the informant.
(3.) It is submitted that in the year 2001 a case was lodged against this petitioner in which he was convicted, the appeal was also dismissed but he has been released on bail as per the order passed by this Court in Cr. Revision No.85/2006. The informant, in order to put the petitioner under more harassment, has lodged this case again with false allegation.;