MD HASNAIN & ORS Vs. STATE & ANR

JUDGEMENT

(1.) Service report qua notice to respondent No.2 is awaited. However, as per the affidavit of service filed with the tracking report notice has been delivered to respondent No.2. None is present on behalf of the respondent No.2.

(2.) The allegations of the complainant in the FIR are:

(3.) A perusal of the FIR would reveal that the only allegation against the petitioners is that she was not permitted to enter into the matrimonial home.