(1.) Though this application is coming for the first time before this Court, after hearing the learned advocates for the applicants and learned APP for the non-applicant/State and after perusing the documents annexed along with this application, we are of the view that today itself this application can be disposed of finally.
(2.) Hence, RULE. Rule made returnable forthwith. Heard finally by consent of the parties.
(3.) The applicant no. 1 - Trupti Shrikant Sonekar is represented by Shri M.V. Rai, Advocate whereas the applicant no. 2 - Shrikant Vijayrao Sonekar is represented by Shri N.S. Warulkar, Advocate and the State is represented by Shri S.M. Ghodeswar, learned APP. The applicant no. 1 and applicant no. 2 married with each other on 31/01/2016 and they started cohabiting.