NAVIN AMRITNATH TRIPATHI Vs. HEMA NAVIN TRIPATHI

JUDGEMENT

(1.) The Petitioner has challenged the order dtd. 4/11/2017 passed by the 5th Judicial Magistrate, First Class, Thane in R.C.C. No.612/2015 thereby issuing process against the Petitioner under Sec. 494 of IPC. Said order was challenged by the Petitioner before the Additional Sessions Judge, Thane in Criminal Revision Application No.286/2019. Said Revision Application was dismissed by Additional Sessions, Thane vide judgment and order dtd. 4/4/2022. Therefore, this Petition is filed before this Court.

(2.) Heard Shri Mehul Thakkar, learned counsel for the Petitioner, Shri Nikhil Pawar, learned appointed counsel for the Respondent No.1 and Shri A.R. Patil, learned APP for the State.

(3.) Learned counsel for the Petitioner submitted that the allegations against the Petitioner are based on two copies of the birth certificate of a child, which, according to the Respondent No.1 complainant, was born from the wedlock of the Petitioner and his second wife.