RAJKUMARI PURSHOTTAM KHINCHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Learned Advocate Shri. Jitendra Oak seeks liberty to file his Vakilpatra on behalf of the Respondent No.2 during the course of the day. Permission is granted.

(2.) Heard Shri. Balkrishna Joshi, learned counsel for the Petitioners, Shri. Patil, learned APP for the State/Respondent No.1 and Shri. Jitendra Oak, learned counsel for the Respondent No.2.

(3.) The Petitioners have prayed for quashing and setting aside the order dtd. 15/03/2023 issuing Non Bailable Warrant (N.B.W.) against the Petitioners. The Petitioner Nos.1 and 4 are the parents of the Respondent No.2's wife. The other Petitioners are their relatives.