PRIYANKA KETAN KATKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Applicant, who is the wife of the Respondent No.2, has challenged two orders. First order is dtd. 14/10/2022 passed by learned Judicial Magistrate, First Class, Thane below Exhibits-12 & 14 in PWDVA/301/2022. Apart from other issues, the subject matter of the Application is custody of the minor children. Clause (a) of this order mentions that the Respondent No.2 herein was permitted to exercise his visitation rights and keep the temporary custody of the minor children for 24 hours on every Saturday from 6.00 p.m. to Sunday 6.00 p.m. on every weekend. The Respondent No.2 herein was to arrange for pickup and dropping of the children during the access time. The Petitioner was directed to arrange conversation between the children and the Respondent No.1 herein on video-call or voice-call on every Tuesday and Thursday. There were other reliefs claimed in respect of the restraining order regarding the household. That was not considered in this order. The said order was challenged before the Court of Sessions at Thane. Learned Additional Sessions Judge,Thane vide his order dtd. 25/7/2023 passed in PWDVA Appeal No.68/2022, allowed the appeal partly. The relevant clause (2) of the operative part reads thus :

(2.) This Petition is filed challenging these two orders.

(3.) Heard Mr. Prashant Pandey, learned counsel for the Applicant and Ms. M.R. Tidke, APP for the Respondent- State.