RAVINDRA KUMAR YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) The case is called out.

(2.) In the revised call of the list, learned counsel Sri S.K. Upadhyay, Advocate appears on behalf of the applicant to press his case. Learned A.G.A. for the State is also present.

(3.) In the nut shell, the case, as emerging from the materials available on record, seems to have arisen from a matrimonial dispute which is long drawn. The parties to the marriage respectively, the applicant-Ravindra Kumar Yadav and the opposite party no.2-Anita Yadav entered into their marital life by virtue of marriage on 23.04.2000. Thereafter, they fell into dispute and differences in their marital life which resulted into going out of the wife from her matrimonial home. Consequent thereupon, a suit for restitution of conjugal rights was filed by the applicant-husband which was decreed on 28.09.2005 in his favour.