SEJAL DHARMESH VED Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicantwife has challenged the order of the Court of Sessions at Greater Bombay dated 27.10.2010 holding that her application under the Prevention of Women from Domestic Violence Act, 2005 (D.V Act) is not maintainable because she was not in any domestic relationship.

(2.) The applicant married on 04.05.1999. She lived with her husband in the US. There are two issues from the marriage. She returned to India on 11.02.2009.

(3.) She filed her application under the D.V Act on 18.01.2010.