Mohd. Shami's Wife claims 10 Lakhs as monthly maintenance, files case under Domestic Violence Act

April 11,2018:

Mohammad Shami’s wife Hasin Jahan has now filed a case against Indian pacer at Alipore court demanding Rs 10 lakh maintenance fee per month for her and her daughter.

Case has been filed under the Domestic Violence Act 2005.

Third judicial magistrate of Alipore court has directed Shami and others against whom the complaint was filed, to be present before court within 15 days from receipt of summons and give their versions.

Jahan has filed the complaint against Shami, his mother Anjuman Ara Begum, his sister Sabina Anjum, his brother Md Hasib Ahamed and Hasib’s wife Shama Parveen.

These are the same persons against whom Jahan had lodged a police complaint on March 8 at Jadavpur police station.

Police had started a probe dealing with sections 498A (husband or relative of husband of a woman subjecting her to cruelty), 323 (voluntarily causing hurt), 307 (attempt to murder), 376 (rape), 506 (criminal intimidation), 328 (causing hurt by means of poison or intoxication with intent to commit an offence) and 34 (common intention).

Police have already been to Shami’s village at Amroha and have spoken to his neighbours and some relatives but didn’t question Shami.