SANGITA ARJUN GOSAVI Vs. ARJUN DATTATRAYA GOSAVI

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent of the learned Counsel for the parties, this petition is heard finally at the stage of admission.

(2.) By the present petition, under Article 227 of the Constitution of India r/w section 482 of the Criminal Procedure Code, the petitioners have prayed to quash and set aside the impugned judgment and order dated 2.9.2010, passed by the learned Additional Sessions Judge, Ahmednagar in Criminal Revision Application No. 198/2009.

(3.) Such of the facts as are necessary for the decision of this petition may briefly be summarized as follows :