EDWIN MURMU Vs. STATE & ANR.

JUDGEMENT

(1.) Vide the present petition, the petitioner seeks direction thereby to set aside the impugned order dated 25.11.2016 passed by the Special Judge (PC Act), (CBI-6) Patiala House Courts, New Delhi in CA No. 8717/16 titled as "Edwin Murmu vs. Smt. Prem".

(2.) The marriage between the petitioner and the respondent No. 2 was solemnised on 24.12.2008 and after marriage, on 28.12.2008, the petitioner and respondent No. 2 went to Assam due to the fear of family members of the respondent No. 2 and decided to live there. However, on 5/1/2009, the family members of the petitioner resolemnized the marriage as per their customs and rites with the wish and consent of the respondent No. 2 and after that on 6/1/2009, the respondent No. 2 stated to the petitioner that she did not like the culture and atmosphere of Assam stating that she hails from Delhi and is an open minded girl and thereafter, she forced the petitioner to shift to Delhi.

(3.) On 7/1/2016, the petitioner along with respondent No. 2 took a train and shifted to Delhi and started residing at the tenanted premises. However, after some time, the mother of the respondent No. 2 started interfering in the matrimonial life of the petitioner and the respondent No. 2. She used to influence the respondent No. 2 against the petitioner. The petitioner was offered a Government job at LP School as teacher at his home town Mataiguri, Assam, but the respondent No. 2 was not interested in shifting with the petitioner to join the above said job and in this regard, she started quarrelling with the petitioner and due to the above said conduct of the respondent No. 2, the petitioner did not join the said Government job.