SONALI BHAUSAHEB VHANNURE Vs. BHAUSAHEB NEMGONDA VHANNURE

JUDGEMENT

(1.) The Applicants were the original Applicants in Criminal Miscellaneous Application No.6 of 2014 in the Court of J.M.F.C. Sangli. They had filed a complaint under Sec. 12-A of the Protection of Women from Domestic Violence Act , 2005 against the Respondents therein. The original Respondent No.1 was the husband of the Applicant No.1. The original Respondent No.2 was the mother-in-law of the Applicant No.1. The original Respondent Nos.3 and 4 were the sisters in law of the Applicant No.1 and the Respondent No.5 was her father in law.

(2.) Learned Magistrate on the conclusion of the proceeding before him passed the following operative order:

(3.) This order was challenged by the aggrieved respondents before the court of Sessions at Sangli. During pendency of the Appeal, the Applicant No.1's husband passed away and the Appeal was allowed. In the Appeal, it was observed that, since the husband had passed away, there could not be any domestic violence on his part against the Applicants and, therefore, the Magistrate's order to that effect was set aside.