Sudhish Kumar Srivastava And Anr. vs The State Of U.P And Anr.
2013 Latest Caselaw 254 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- U/S 482/378/407 No. - 1848 of 2012
 

 
Petitioner :- Sudhish Kumar Srivastava And Anr.
 
Respondent :- The State Of U.P And Anr.
 
Petitioner Counsel :- Ganesh Gupta,Ashook Kumar Singh
 
Respondent Counsel :- Govt. Advocate,Parijat Belaura
 

 
Hon'ble Ajai Lamba,J.

Order dated 26.2.2013 reads as under:

"1. In deference to order passed by this court dated 19.2.2013, petitioner no.1, Sudhish Kumar  Srivastava, has brought demand draft bearing no.045953, dated 25.2.2013, drawn in favour of respondent no.2, Smt. Sarika Srivastava, respondent no.2, complainant.

2. Sri Sudhish Kumar Srivastava, petitioner, contends that he is ready and willing to maintain  Smt. Sarika Srivastava with respect and regard in the matrimonial home.

3. Smt. Sarika Srivastava has also agreed to go in the company of her husband, petitioner no.1, Sudhish Kumar Srivastava.

4. List on 3.4.2013.

5. Further proceedings in the case shall remain stayed till the next date of listing.

6. Petitioner no.1, Sudhish Kumar Srivastava, and respondent no.2, Smt. Sarika Srivastava, are directed to remain present in court on the next date of listing."

It has been pointed out on behalf of the petitioners in court today that the petitioner no.1, husband, and respondent no.2, wife, lived peacefully for about four-five days. However, respondent no.2, wife turned the mother-in-law out of the house.  A police report had to be made and the mother-in-law was brought back to the house.

Let a preliminary enquiry be conducted by the Station House Officer, P.S. Kotwali Nagar, District Fatehpur, and file a report.

List on 15.4.2013.

Further proceedings shall remain stayed till the next date of hearing.

Parties are directed to remain present in court on the next date of listing.

Order Date :- 3.4.2013/A.Nigam