RANJEET SINGH Vs. NEETU SINGH

JUDGEMENT

(1.) Heard Shri Arun Kumar Soni and Shri Kumar Anubhav, learned counsel for the petitioner; Ms. Amrita Rai Mishra, learned Amicus Curiae; Ms. Vijeta Singh, learned counsel for the respondent; learned A.G.A. for the State-respondent, and perused the record.

(2.) The present petition has been filed by the petitioner-husband with the prayer to expedite the proceedings of Maintenance Case No.523 of 2025, filed under Sec. 144 BNSS, 2023 (Order for maintenance of wives, children and parents) titled as Ranjeet Singh v. Neetu Singh, pending before the learned Principal Judge, Family Court, Etawah.

(3.) The brief facts arising out from the application under sec. 144 of BNSS, 2023 are succinctly reproduced hereinafter. The marriage of petitioner-husband and the respondent-wife was solemnized on 18/5/2019 in accordance with Hindu rites and customs at J.P. Garden, Pachavali Road, Etawah. At the time of marriage both the parties were unemployed and were preparing for competitive examinations. Since both the parties were good in their academics, their families decided to solemnize their marriage with the belief that soon they would get government employment. Soon after the marriage, the respondent-wife secured government job in High Court of Allahabad on the post of Additional Private Secretary, but the petitioner-husband did not get a government job even though he has been equally good in studies, as claimed by the petitioner. The petitioner while preparing for the competitive examinations also pursued Law and obtained LL.B. degree, and thereafter got enrolled as an Advocate with the Bar Council of Uttar.