NITIN VIKAS KARAKE Vs. CHETANA NITIN KARAKE

JUDGEMENT

(1.) This Criminal Revision Application filed under Sec. 397 of the Code of Criminal Procedure, challenges the impugned judgment and order dtd. 26/9/2023 passed by the Sessions Court, Satara in PWDV Criminal Appeal No.5 of 2023 and order dtd. 1/2/2023, passed below Exhibit - 18 in Criminal Miscellaneous Application No.481 of 2022, by J.M.F.C., Satara.

(2.) The Applicant (husband) and Respondent No.1 (wife) got married on 18/12/2014 at Satara. Respondent No.1 (wife) was earlier married, but since her first husband died, at the time of time of her second marriage, with the Applicant, she was a widow. There are no issues out of the present marriage. For sake of easy reference parties are referred as 'husband' and 'wife'.

(3.) As there were disputes and differences between the husband and wife ; wife filed Criminal Miscellaneous Application No.481 of 2022 under the provisions of the Domestic Violence Act, 2005 (for short "D.V. Act") under Ss. 12, 18, 19, 20, 22 and 23 before J.M.F.C., Satara. In the said Application, it was pleaded that she was residing in Pune for the purpose of studying computer education at Pune, and she used to time and again go to Satara. It is further stated that the brother of the wife one Mr.Akshay Arun Patil, is residing at Satara, along with parents and he is taking care of monetary aspect as to education, medical expenses and day to day expenses of the Respondent / wife.