ROHIT KUMAR SACHDEVA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) URGENCY Application No. 470 of 2013 is allowed.

(2.) HEARD .

(3.) IT is alleged by the respondent No.3 Nisha Sachdeva (complainant) that her husband (present petitioner) fraudulently, got her signatures in the divorce papers. Learned counsel for the petitioner pleaded that the impugned First Information Report has been lodged only due to matrimonial discord between the respondent No.3 and the petitioner, as it appears that respondent No.3 is no more interested in prosecuting the petition filed under Section 13B of Hindu Marriage Act, 1955. It is further argued that there was no occasion on the part of the petitioner to fraudulently obtain signatures of the respondent No.3 in the divorce papers as both of them were living separately from each other.