Mohammad Isha @ Sajjad And Ors. ... vs The State Of U.P And Anr.
2013 Latest Caselaw 443 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- U/S 482/378/407 No. - 1502 of 2013
 

 
Petitioner :- Mohammad Isha @ Sajjad And Ors. (Complaint Case)
 
Respondent :- The State Of U.P And Anr.
 
Petitioner Counsel :- Pradeep Kumar Khanna,Ashish Kumar Agarwal,Prashant Mishra
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the petitioners contends that in police enquiry, the allegations made by the respondent no.2, wife, were found to be false.  Petitioner no.1, husband, had filed a petition for restitution of conjugal rights, which was allowed vide an ex parte judgment.  The judgment was not obeyed by respondent no.2.  Rather, the present complaint has been filed in which the petitioners have been summoned.  The incidents have been fabricated by the respondent no.2, wife.

Issue notice to respondent no.2 through the Chief Judicial Magistrate, Pratapgarh, returnable on 06th of May, 2013.

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

Order Date :- 5.4.2013

A.Nigam