LAWS(MAD)-2018-7-1536

ALMALICK FAIZAL Vs. SAMEERA BEGUM

Decided On July 18, 2018
Almalick Faizal Appellant
V/S
Sameera Begum Respondents

JUDGEMENT

(1.) The petitioner has come forward with this petition to call for the records in C.C.No.2842 of 2011 on the file of the learned Metropolitan Magistrate-II, Egmore, Chennai and quash the entire proceedings against the petitioners.

(2.) Briefly stated, the case of the petitioners is as follows:

(3.) Resisting the petition, the first respondent filed counter stating that the first respondent was not a NRI permanently residing in Alain in UAE with her parents. The first respondent admits that she got married to the first petitioner on 02.07.2009 at Sendamangalam, Nagai District. According to the first respondent, the first petitioner spent the initial ten days with the first respondent and later when her father was eager to invite the first petitioner to his place at Alian, UAE to introduce him to friends and well wishers of first respondent's father, the first petitioner turned down the request at the instance of the petitioners 2 and