MAYANK VINOD PANT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Applicants have challenged the order passed below Exhibit-1 by the Metropolitan Magistrate, 46th Court, Sewree, Mumbai in Case No. 95/DV/2022. The order was dtd. 07/12/2022.

(2.) Heard Ms. Shraddha Chavan, learned counsel for the Applicant and Shri. N. B. Patil, learned APP for the State/Respondent No.1.

(3.) The complaint was filed by the Respondent No.2 herein against all the Applicants. The Applicant No.1 is the husband of the Respondent No.2. The Applicant Nos.2 and 3 are his parents and the Applicant No.4 is his sister. The complaint was filed for protection under Sec. 12 , 17 , 18 , 19 , 20 , 22 and 23 of the Protection of Women from Domestic Violence Act , 2005 (hereinafter referred to as 'D.V.Act'). Learned Magistrate passed the impugned order on 07/12/2022 as follows: