MANJEET KAUR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Though in the petition filed by the petitioners who are stated to have got married to each on 25.01.2018, it has been stated in paragraph 10 that it is the first marriage of both the petitioners, learned counsel appearing for respondents no.4 to 6, submits that as a matter of fact petitioner no.2 is married earlier, though his wife is not before this Court as a respondent in this petition.

(2.) Upon query to petitioner no.2, he has admitted in Court that he was married earlier but that petitioner no.1 is fully aware of that and infact he had informed his counsel of the same, (which learned counsel denies). Infact he submits that he has obtained a divorce from her wife.

(3.) No comment whatsoever would be made by this Court in that regard, as no decree of divorce has been produced.