ATUL SURESH MALI Vs. AMRUTA ATUL MALI

JUDGEMENT

(1.) Heard Mr. Samlewale, learned counsel appearing for the Applicants.

(2.) In the present Criminal Revision Application, impugned order is dtd. 27/7/2023 passed by learned Additional Sessions Judge, Islampur in Criminal Appeal No.22 of 2023 by which the said Appeal filed by the present Applicants was dismissed. In the said appeal, the challenge was to the legality and validity of the order dated 14 th June 2023 passed by learned Judicial Magistrate First Class, Islampur, Tal. Walwa, Dist. Sangli in Criminal Misc. Application No.231 of 2013. The learned J.M.F.C., by said order dated 14 th June 2023 directed the present Applicant No.1 - husband to hand over custody of daughter to the present Respondent No.1 at her residence where she is residing presently. The said order of custody was passed on 14 th June 2023. The same was confirmed by the learned Appellate Court on 27 th July 2023.

(3.) As the Applicant was not complying with order dated 14 th June 2023 of the learned J.M.F.C., the proceedings were initiated under Sec. 97 of the Code of Criminal Procedure, 1973 ("Cr. P. C.")and by order dtd. 14/7/2023 search warrant under Sec. 97 of the Cr.P.C., was issued directing Officers In-charge of the Police Station, Ashta to hand over custody of the child to the Respondent No.1.