KAJAL AYESHA AZMI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Ms. Juhi Valia, learned counsel for the Petitioners, Mr. Dinesh Guchiya, learned counsel for the Respondent No.2 and Mr. Arfan Sait, learned APP for the State.

(2.) Rule. Rule is made returnable forthwith with consent of the parties.

(3.) The Petitioners have challenged the order dtd. 30/11/2015 passed by the Metropolitan Magistrate, 19 th Court, Andheri, in the proceeding bearing No.289/DV/2015.