SHUBHAM SAINI Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) The present petition has been filed by the petitioner for directing the respondents to produce the wife of the petitioner, namely, Ankita Saini in this Court and simultaneously prayer has been made to provide adequate security to the petitioner and his legally wedded wife-Ankita Saini.

(2.) Statement of Ankita Saini has been recorded before the Registrar Judicial in which she has stated that she does not want to accompany her parents, rather she wants to reside with her husband petitioner herein.

(3.) The petitioner volunteers to prepare a fixed deposit of Rs.2.00 lacs in name of his wife-Ankita Saini for a period of three years and further submits that for the said period neither the petitioner nor Ms. Ankita Saini shall make any pre mature withdrawal of the fixed deposit.