- (1.) HEARD the parties.
(2.) AS it appears that the respondent no. 2 Smt. Amita Kumari lodged a first information report before Jagannathpur Police Station against her husband Manoj Kumar, her mother -in -law, father -in -law, brother -in -law (Bhaisur) and Sister -in -law, which was registered as Jagannathpur P.S. Case No. 31/2004 under Section 498A IPC and Section 3/4 Dowry Prohibition Act. It also appears that the husband of respondent no. 2 namely Manoj Kumar, filed a matrimonial suit before the Family Court, Haridwar under Section 13 of the Hindu Marriage Act for dissolution of the marriage and decree for divorce against his wife Amita KL nari, i.e. present respondent no. 2 herein.
(3.) THE husband Manoj Kumar had also filed an anticipatory bail application before this Court being A.S.A. No. 1240/2004, which was rejected on 4.11.2004 against which he approached the Supreme Court in S.L.P.(Crl.) No. 431/2005. During the pendency of said S.L.P. before the Supreme Court, Manoj Kumar filed an application for quashing of the F.I.R. also before this Court being Cr. M.P. No. 7831 2005 in which his wife Smt. Amita Kumari was made as Opposite Party No.2.;