SUSHANT NAGESH MESHRAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Petitioner No.1 is husband of Respondent No.2, whereas Petitioner No.2 is her mother-in-law and Petitioner Nos. 3 and 4 are her sisters-in-law.

(2.) Marriage between Petitioner No.1 and Respondent No.2 was performed on 13/5/2016. Respondent No.2 is gainfully employed. It appears that out of matrimonial discord, Petitioner No.1-husband and Respondent No.2 approached the Court of Joint Civil Judge, Senior Division, Kalyan, District Thane vide Marriage Petition No.342 of 2018 for divorce. The said proceedings were subsequently converted into one under Sec. 13B(1) and the marriage between Petitioner No.1 and Respondent No.2 was dissolved vide decree dtd. 23/9/2021 passed by the Joint Civil Judge, Senior Division, Kalyan, District Thane.

(3.) In this backdrop, Respondent No.2-complainant has placed on record the affidavit, thereby extending consent for quashing.