SAHEBRAO Vs. KALPANA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the parties, heard finally at the admission stage.

(2.) By this application, respondent husband in Criminal Misc. Application No. 2887 of 2013 is challenging order passed by the learned Judicial Magistrate First Class (Court No. 11), Aurangabad dated 03/01/2019 below Exh. 54, thereby rejecting the application Exh. 54.

(3.) Facts for the purpose of disposal of this application can be succinctly stated as under :