MANISH JAIN & ORS Vs. STATE & ANR

JUDGEMENT

(1.) Crl.M.A. No.14026/2014

(2.) Issue notice.

(3.) It is stated that the aforesaid FIR came to be lodged by the second respondent on account of certain matrimonial disputes that have arisen after her marriage to the first petitioner Manish Jain on 10.11.2009. In addition, the complainant also instituted proceedings under Section 12 of the Domestic Violence Act; and the first petitioner moved a petition under Section 9 of the Hindu Marriage Act, and also another petition under Section 13 (1) (a) of the Hindu Marriage Act before the Matrimonial Court.