PARMESHWARDAS DIWAN Vs. ANJU

JUDGEMENT

(1.) THE petitioners by way of this petition seeks quashing of the complaint dated 8.2.1990, Annexure P.1, and the summoning order passed by the Chief Judicial Magistrate, Faridabad dated 8.9.1990, Annexure P.2.

(2.) THE necessary facts for deciding this petition are as under :-

(3.) THE contention of the learned counsel for the petitioner is that this petition is a counter-blast to the petition filed by the husband before the District Judge, Faridabad for a decree of divorce under Section 13(2)(b) of the Hindu Marriage Act and is a pressure tactic's has no force because this point is to be decided after recording the evidence and the case cannot be prejudged at this stage of the case.