ASHISH SINGH Vs. PUSHPA SINGH

JUDGEMENT

(1.) This is a petition filed under Sec. 482 of the Code of Criminal Procedure, 1973 ("Cr.P.C.") to allow the applications under Sec. 340 of the Cr.P.C., regarding the offence of cheating and fraud committed by the respondent by filing false and frivolous affidavits, in the following cases:

(2.) In addition, the petitioner has also prayed for this Court to give directions to the concerned courts for expeditious disposal of the above mentioned legal proceedings. FACTUAL BACKGROUND

(3.) The brief facts of the case as per the petitioner are that on 9/5/2004, marriage was solemnised between the parties. The marriage lasted for 13 years, during which the respondent frequently left the petitioner, resulting in them living together for only staggered 10-11 months.