Nitin Dwedi vs The State Of U.P And Anr.
2012 Latest Caselaw 2118 ALL

Citation : 2012 Latest Caselaw 2118 ALL
Judgement Date : 23 May, 2012

Allahabad High Court

Nitin Dwedi vs The State Of U.P And Anr. on 23 May, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- U/S 482/378/407 No. - 1784 of 2012
 

 
Petitioner :- Nitin Dwedi
 
Respondent :- The State Of U.P And Anr.
 
Petitioner Counsel :- Pradeep Kumar Tripathi,Rajiv Raman Srivastava
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the petitioner contends that the petitioner is ready to rehabilitate respondent no.2 at his home. Respondent no.2, however, has been resisting the offer of the petitioner given through Mediation and Conciliation proceedings also. The offer is still open. In such circumstances, it cannot be said that offence under the Domestic Violence Act has been committed.

Issue notice to respondent no.2 through Chief Judicial Magistrate, Sitapur, for 24.7.2012.

Respondent no.2 and the petitioner are directed to remain present in court on the next date of listing.

Operation of order, Annexure-1, shall remain stayed till the next date of listing.

Order Date :- 23.5.2012

A.Nigam