To avoid parental interference in matrimonial affairs, wife and husband settled for restricted use of mobile, now wife somehow wants to avoid [Read the Order]

Supreme Court has granted liberty to the wife to ractify the consent order before the High Court wherein she had agreed with the husband for restricted use of mobile.

A bench of Justice Kaul and Justice Joseph has passed the Order in the case titled as HENA PARWEEN vs STATE OF JHARKHAND on 13.08.2019.

Supreme Court noted "On hearing learned counsel for the petitioner it is submitted that there are certain conditions imposed for grant of anticipatory bail to respondent No.2 before us which are unusual.

On a reading of the conditions, it appears that the intent is to seclude both the petitioner and respondent No.2 (wife and husband) from interference in the matrimonial affairs by their respective parents.

What is material is, it is a consent order which is so recorded.

Learned counsel for the petitioner seeks to submit before us that the petitioner has no difficulty in making an endeavour for reconciliation but appears to be perturbed by the condition No.3 restricting the time period of use of mobile phone by her.

On a query, as to why the petitioner gave her consent, it is sought to be submitted before us that no consent was actually given".

Then it given liberty to wife to move the High Court if she had not really given the consent for such restricted use of mobile.

Read the Order here:

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