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In a very fascinating event before the Allahabad High Court, an affidavit was filed for setting aside a case of domestic violence and dowry harassment by an individual who goes by the name of ‘King Sahab.’ When the Court inquired to the counsel who the ‘king Sahab’, was there was no reply. He submitted that, he was a family friend of the first petitioner. However, an affidavit sworn by the first petitioner was filed on the next hearing date.
Further, the Court was not satisfied with the response of the Counsel and further, directed the Senior Superintendent of Police, Allahabad to produce 'King Sahab' before Court on May 31
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