MITHILESH MAURYA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Sandeep Srivastava holding brief of Ms. Hemlata Srivastava, learned counsel for the petitioners, Sri Pankaj Srivastava, learned A.G.A.-I appearing for the State-respondents and Sri Saurabh Kumar Pandey, learned counsel appearing for the respondent nos. 4, 5 and 6.

(2.) Submission of the counsel for the petitioners and also the case set up in the petition is to the effect that the respondent no. 4, who is the wife of the petitioner no. 1, left her matrimonial home on 19/8/2018 along with the petitioner no. 2 (corpus), an infant of age about one month at that point of time.

(3.) Proceedings under Ss. 9 and 13 of the Hindu Marriage Act, 1955, maintenance proceedings under Sec. 125 of the Code of Criminal Procedure, 1973, and also a criminal case are stated to be pending between the parties.