ADITYA ANAND VARMA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule.

(2.) Rule made returnable forthwith. With the consent of the learned Counsel for the parties,heard finally at the stage of admission.

(3.) This Petition under Article 226 of the Constitution of India and Sec. 482 of the Code of Criminal Procedure, 1973 ('the Code'), takes exception to an Order dtd. 20/1/2021 passed by the learned Metropolitan Magistrate, 12th Court, Bandra, Mumbai, on an Application (Exhibit 9) preferred by the Petitioners to dismiss the Domestic Violence Application No.112/DV/2020 filed by the Respondent No.2 - complainant, whereby the said application came to be rejected.