MAHESH PREMKUMAR SHARMA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Criminal Application No.141 of 2020 is not on board. At the request of learned counsel appearing for the Applicants the same is taken on record.

(2.) Both the Criminal Writ Petition and the Criminal Application arise out of the FIR lodged by the family members against each other, hence both the Criminal Writ Petition and Criminal Application are being disposed of by this common judgment.

(3.) Rule in both the Criminal Writ Petition No.762 of 2020 and Criminal Application No.141 of 2020. Rule made returnable forthwith and heard with the consent of learned counsel appearing for the parties.