KARIMKHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri. A.J.Thakkar, Adv. for Petitioner. Mrs.K.R.Deshpande, A.P.P. for Respondent No.1/State and Shri S.S.Shingne, Adv. for Respondent No.2.

(2.) Rule. Rule is made returnable forthwith. By consent, the matter is taken up for final hearing.

(3.) This is a Criminal Writ Petition against the judgment and order dated 22.01.2010 passed by the Learned Additional Sessions Judge, Khamgaon in Criminal Appeal No. 35 of 2009 affirming thereby the order dated 05.11.2009 passed by the Learned Judicial Magistrate Court no 3, Khamgaon below Ex. 15 in Criminal Case No. 118 /2009, under Sections 12, 18, 19 20 and 22 of the Protection of Women from Domestic Violence Act, 2005 ((hereinafter referred to as the 'Act of 2005').