VIPUL LAKHANPAL Vs. POOJA SHARMA

JUDGEMENT

(1.) SINCE both the petitions arise out of the same judgement, they are being taken up together for disposal. The parties shall hereinafter referred to as wife and husband.

(2.) THE wife filed a petition through Protection Officer, under section 12 of the Protection of Women from Domestic Violence Act, 2005 (for short, the Act) against her husband. It transpires that wife had made a written complaint before the Protection Officer, in which it had been averred that her marriage was solemnized with the husband on 30.10.2009 in accordance with the Hindu Rites. After the marriage, she went to the house of husband at Longwood, Shimla where on the first night the husband threatened her and told her that had he been in possession of a knife he could have killed her and in case she opened her mouth her entire family will be killed by him.

(3.) THE wife thereafter was taken to the native village at Hamirpur by her husband and his family members for POOJA purpose, where the husband and his family members also maltreated her. The husband also told the wife that in fact he wanted to marry with the niece of Karuna Vaid and he does not like her.