POOJA KASHYAP Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The instant petition has been filed for grant of the following substantive reliefs:-

(2.) It is averred that the petitioner was married to respondent No. 4 on 30/11/2012 at village Jaswani, Tehsil and District Bilaspur, H.P. The petitioner had accompanied 1 Whether reporters of the local papers may be allowed to see the judgment? yes respondent No. 4 (husband) to his matrimonial home at Nasik and thereafter to his place of posting at Alwar. The relations between the petitioner and respondents No. 4 (husband) and 5 (mother-in-law) were not cordial from the inception of marriage.

(3.) The petitioner gave birth to a male child (Adhrit) on 30/12/2013 but the situation became so unbearable that she alongwith the infant had to be brought to her native place at Ghumarwin from Nasik by her mother and maternal uncle.