AGHA SAHNAWAZ Vs. AGHA SAHNAWAZ

JUDGEMENT

(1.) Heard, Mr. Afaque Rashidi, learned counsel for the petitioner and Ms. Shivani Kapoor, learned counsel for the respondent-State.

(2.) This petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.

(3.) Petitioner has filed this instant writ petition under Article 226 of the Constitution of India for direction upon the respondents to lodge F.I.R. on the basis of written complaint made by the petitioner.