RADHEY SHYAM SHARMA Vs. STATE OF U.P.

JUDGEMENT

(1.) Counter and rejoinder affidavits have been exchanged which are taken on record.

(2.) Heard Sri V.P. Srivastava, learned Senior Advocate assisted by Sri Preet Pal Singh Rathore, learned counsel for the applicant, Sri Satish Trivedi, learned Senior Advocate assisted by Sri Bharat Singh, learned counsel for the informant as well as learned AGA for the State of U.P and perused the material available on record.

(3.) Crux contention raised on behalf of the applicant while defining chronological background of this case it has been stressed that in this case peculiarity is that the applicant happens to be husband of the informant and he is wedded with the informant according to the Hindu rites and entered into nuptial knot on 29.04.2017. But prior to that it so happened that both the informant and the applicant lived together out of love and affection got themselves married in Arya Samaj on 04.05.2014. This marriage was got registered on 21.05.2014. Thereafter, a complaint was filed by the informant Anamika against her brother wherein her statement was recorded under Section 200 Cr.P.C., 1973 In the meanwhile, the real brother of the informant Anamika lodged the first information report at Case Crime No. 630 of 2016 under Sections 363, 366 IPC, at Police Station Ujhani, District Baduan.