SANDHYA MANOJ WANKHADE Vs. MANOJ BHIMRAO WANKHADE

JUDGEMENT

(1.) Leave granted.

(2.) This Appeal is directed against the judgment and order dated 5th March, 2010, passed by the Nagpur Bench of the Bombay High Court in Crl. W.P. No. 588 of 2009, inter alia, directing the Appellant to vacate her matrimonial house and confirming the order of the Sessions Judge deleting the names of the other Respondents from the proceedings.

(3.) The Appellant herein was married to the Respondent No. 1 on 20th January, 2005, and the marriage was registered under the provisions of the Special Marriage Act, 1954. After her marriage, the Appellant began to reside with the Respondent No. 1 at Khorej Colony, Amravati, where her widowed mother-in-law and sister-in-law, the Respondent Nos. 2 and 3 respectively, were residing. According to the Appellant, the marriage began to turn sour after about one year of the marriage and she was even assaulted by her husband and by the other Respondents. It is her specific case that on 16th June, 2007, she was mercilessly beaten by the Respondent No. 1, which incident was reported to the police and a case under Section 498A I.P.C. came to be registered against him.