(1.) This petition is directed against the order dated 14.6.2013 rendered by learned Additional Sessions Judge Chamba in Criminal Revision No.2/13, whereby he has upheld the order dated 29.10.2012 rendered by the learned Chief Judicial Magistrate, Chamba, in Case No.91-IV/11.
(2.) "Key facts" necessary for the adjudication of this petition are that the marriage between Harinder Katoch (hereinafter referred to as the "petitioner for the sake of convenience) and Smily Sharma (hereinafter referred to as the "respondent" for the sake of convenience) was solemnized on 6.5.2006 as per Hindu rites at Chamba. The petitioner treated the respondent nicely for about 2-3 months after the marriage.
(3.) The petition was contested by the petitioner. According to him, he has not maltreated the respondent. He was informed by the respondent to take her from Banikhet. He has denied that he had ever given beatings to the respondent. No report was ever made to the police.
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