SANJAY DAS Vs. STATE

JUDGEMENT

(1.) THE court is faced with a deeply distressing situation. In a case under section 498A of the Penal Code, the court went to the extent of making the petitioner (the husband) deposit Rs. 1500/ - as litigation expenses so as to make it possible for the wife to appear before the court. The entire effort was aimed at trying to make the disputing parties, the husband and the wife, amicably settle their dispute.

(2.) FROM the office note it appears that the petitioner duly deposited Rs.1,500/ - and information in this regard being given to the wife she engaged one Mr. Kapildeo Pandey as her lawyer who filed Vakalatnama on her behalf.

(3.) THIS case is passed over for the day. In case Mr. Kapildeo Pandey fails to appear tomorrow the court may feel constrained to refer the matter to the Bar Council for necessary disciplinary action.