Shrimati Shahnaz Bano And Ors. vs Shrimati Salma Bano And Anr.
2012 Latest Caselaw 2151 ALL

Citation : 2012 Latest Caselaw 2151 ALL
Judgement Date : 24 May, 2012

Allahabad High Court

Shrimati Shahnaz Bano And Ors. vs Shrimati Salma Bano And Anr. on 24 May, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- U/S 482/378/407 No. - 1810 of 2012
 

 
Petitioner :- Shrimati Shahnaz Bano And Ors.
 
Respondent :- Shrimati Salma Bano And Anr.
 
Petitioner Counsel :- P.C Mishra
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J.

Learned counsel asserts that the petitioners never lived with the husband and wife, respondent no.1 and Sri Mohd. Aqeel Ahmad. While the husband and wife lived in a village, petitioners have been living in Lucknow and, therefore, there was no occasion for causing domestic violence. It has also been argued that there is no allegation per se that would indicate that the petitioners have committed any such offence.

Issue notice to the respondent no.1 through the Chief Judicial Magistrate, Lucknow, for 21.8.2012.

In the meantime, no coercive measure would be employed to arrest the petitioners.

Order Date :- 24.5.2012

A.Nigam

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Shrimati Shahnaz Bano And Ors. vs Shrimati Salma Bano And Anr.
2012 Latest Caselaw 2151 ALL

LatestLaws Partner Event : IJJ

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Shrimati Shahnaz Bano And Ors. vs Shrimati Salma Bano And Anr.2012 Latest Caselaw 2151 ALL

LatestLaws Partner Event : IJJ

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Shrimati Shahnaz Bano And Ors. vs Shrimati Salma Bano And Anr.
2012 Latest Caselaw 2151 ALL