VARUN KUSHWAHA Vs. STATE OF U.P. AND ANOTHER

JUDGEMENT

(1.) Heard Sri Anoop Trivedi, learned counsel for the petitioner and Sri Kshitij Shailendra, learned counsel for the respondent.

(2.) Sri Anoop Trivedi, learned counsel for the petitioner husband very fairly, in order to avoid any misgiving accepts that the averments made in paragraphs 3 to 13 of this petition are unnecessary and may be treated as withdrawn. His request is accepted and paragraphs 3 to 13 of the petition are expunged.

(3.) There is a matrimonial dispute between the petitioner and respondent No.2 who are husband and wife. Apart from institution of suit for divorce various other suits and criminal proceedings have been initiated by either of them against each other and their family members.