KANAKA KEDAR SAPRE Vs. KEDAR NARHAR SAPRE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent of parties, taken up for hearing forthwith.

(2.) Petitioner s application under Sec. 12 of the Protection of Women from Domestic Violence Act, 2005 ( D.V. Act for short), was held not maintainable by the learned Judicial Magistrate First Class, Pune. As a result, the application was rejected. In appeal, rejection of order was confrmed. These orders are challenged in the instant writ petition under Article 227 of the Constitution of India.

(3.) Heard Mr. Sarwate, learned Counsel for the petitioners and Mr. Thatte, Advocate for the respondents.