MANGE RAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) Briefly stated, the facts of the case are that the appellant is the father-in-law of respondent No.2. In April 2017, respondent No.2 came into contact with the appellant's son through a matrimonial website. What began as a digital acquaintance soon developed into a personal relationship.

(3.) The marriage between respondent No.2 and the appellant's son was solemnised on 23/12/2017 in accordance with the provisions of the Special Marriage Act, 1954. However, by April 2019, differences appear to have arisen between the couple. On 15/5/2019, respondent No.2 left the matrimonial home and returned to her parental residence at Jabalpur. It is stated that she informed her family of the mental and physical cruelty allegedly meted out to her by her husband and his family members.