KANWALIJEET SACHDEV Vs. STATE OF U.P.

JUDGEMENT

(1.) How justice sometimes tends to subjugate itself to the procedural law will be demonstrated by the facts of the case which are to follow.

(2.) Heard Sri Pankaj Kumar Tiwari, learned counsel for the petitioner and Sri Vivek Kumar Rai, learned counsel for respondent no.2.

(3.) Marriage of the petitioner-husband with respondent no.2-wife is said to have been solemnized on 24.09.2012 in accordance with Hindu-Sikh rights, rituals and customs. However, it appears that some serious differences between the parties have resulted in institution of various cases by them against each other.