Dinesh Singh vs The State Of U.P And Anr.
2012 Latest Caselaw 1837 ALL

Citation : 2012 Latest Caselaw 1837 ALL
Judgement Date : 16 May, 2012

Allahabad High Court

Dinesh Singh vs The State Of U.P And Anr. on 16 May, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- U/S 482/378/407 No. - 1687 of 2012
 

 
Petitioner :- Dinesh Singh
 
Respondent :- The State Of U.P And Anr.
 
Petitioner Counsel :- Arshad Ahsan Siddiqui,N.K Yadav
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J.

Challenge in this petition is to criminal proceedings initiated against the applicant in regard to a matrimonial dispute.

Learned counsel contends that respondent no.2 wants a divorce from the petitioner, therefore the criminal proceedings have been initiated as a short-cut to obtain divorce. The matter was referred to Conciliation & Mediation Centre of the lower court. Stand of respondent no.2 has throughout been that she wanted divorce. It has been further argued that the criminal proceedings have been initiated only to harass the petitioner and coerce him to accept the terms settled by the wife.

Issue notice to the respondents for 16.7.2012.

List on 16.7.2012.

Respondent no.2 shall be served through Chief Judicial Magistrate, C.S.M. Nagar/C.S.M. Nagar, Rae Bareli. She is directed to remain present in court on the next date of listing.

Order Date :- 16.5.2012

A.Nigam