LAWS(DLH)-2021-3-113

MOHD UMAIR Vs. STATE

Decided On March 16, 2021
Mohd Umair Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Crl.M.A.4151/2021 (Exemption)

(2.) Ms. Tooba Kamal is present in Court today along with her parents, namely Mr. Kamal Nadeem (father), who is respondent No.5 herein, and Ms. Noorafsa (mother). We have interacted with all concerned parties.

(3.) Ms. Tooba Kamal has expressed the desire to reside at her matrimonial home at 2629 Gali Badliyaan, Choori Walan, Jama Masjid, Delhiwith her husband Mohd. Umair, whom she is stated to have married on 30.09.2019.