- (1.) Heard Sri Ram Raj Pandey, for the petitioners and Additional Government Advocate, for State of U.P.
(2.) This petition has been filed for setting aside the orders of Additional Chief Judicial Magistrate, dated 24.03.2015, directing to provide, residence of one room, kitchen, toilet and inner court yard on ground floor of joint residential house to the petitioner and Additional Sessions Judge/Special Judge (SC/ST Act), dated 09.03.2016, dismissing the appeal of the petitioners against aforesaid order.
(3.) Smt. Poonam (respondent-3) filed an application (registered as Criminal Case No. 1729 of 2011) under Protection of Women from Domestic Violence Act, 2005, for direction to the petitioners to return her ornaments, stridhan and handover custody of her minor son, along with cost. She stated in the application that Ashwani (petitioner-1) had married to her on 11.07.2007 according to Hindu rites. Out of their bed lock, she had a male child of 18 months old. The petitioners are making further demand of dowry of two lakh cash and one residential plot in New Delhi. Due to unable to fulfill their dowry demand, they tried to burn her on 02.11.2010 and ousted from house after beating on 17.11.2010 after taking her ornaments and cash, in bearing clothes. They have also took her son. She also filed an application to direct petitioner-1 to provide residence to her.;