LAWS(BOM)-2023-7-655

MANJULABAI GULABRAO SONONE Vs. SAU. SHALINI SWAPNIL SONONE

Decided On July 06, 2023
Manjulabai Gulabrao Sonone Appellant
V/S
Sau. Shalini Swapnil Sonone Respondents

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by the consent of learned advocates for the parties.

(2.) In this petition, challenge is to the judgment and order dtd. 25/3/2019 passed by the learned Judicial Magistrate, First Class, Mangrulpir, District-Washim, whereby the learned Magistrate rejected the application Exh.20 made by the petitioners, who have been arrayed as non-applicant nos.8 to 19 in D.V. Case No.13/2017 filed under Sec. 12 of the Protection of Women from Domestic Violence Act, 2005 (hereinafter referred to as 'the D.V. Act' for short).

(3.) In this judgment, the parties would be referred by their nomenclature in the proceeding before the trial Court. The respondent-original applicant has filed the application in the Court of the Judicial Magistrate, First Class, Mangrulpir under Sec. 12 of the D.V. Act for grant of protection. It is the case of the respondent that the marriage between her and original nonapplicant no.1 was performed on 11/6/2016. Non-applicant nos.1 to 6 are residing together. The respondent started residing with them. It is stated that non-applicant nos.1 to 6, after marriage, ill-treated the respondent. The respondent was subjected to domestic violence by non-applicant nos.1 to 7 and therefore she filed the case against them under the D.V. Act.