GANGADHAR RAMCHANDRA HARDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Ms Shweta Gajbhiye, learned counsel for applicant, Mr. R.S. Nayak, learned APP for State/respondent no.1 and Ms Rohini Khapekar, learned counsel for respondent no.2.

(2.) RULE . Rule is made returnable forthwith. By consent of the parties heard finally.

(3.) THE applicant is the husband of respondent no.2 who has been convicted by the Court of Judicial Magistrate First Class Corporation Court No.1, Nagpur in Regular Criminal Case No.479/2001 for the offence punishable under section 498 -A of Indian Penal Code and sentenced to undergo rigorous imprisonment for one year. The prosecution was launched at the instance of respondent no.2. Thereafter, applicant and respondent no.2 filed consent terms before Family Court, Nagpur by which divorce has been granted. The terms of compromise inter alia provides that some property would be allotted to respondent no.2 by the applicant.