SHAIKH ISHAQ BUDHANBHAI Vs. SHAYEEN ISHAQ SHAIKH

JUDGEMENT

(1.) Heard. Perused records.

(2.) Rule. Rule made returnable forthwith. Finally heard by mutual consent.

(3.) The petitioner / husband is seeking quashing of the orders passed by the learned Judicial Magistrate (First Class), Ahmednagar in Criminal Miscellaneous Application No. 608/2011 and by learned Additional Sessions Judge, Ahmednagar in Criminal Appeal No. 199/2011 confirming the aforesaid order passed by learned Judicial Magistrate (First Class).