MANISHA PRAFULCHANDRA SHELKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this Application, the applicant (original complainant) seeks quashing and setting aside of the Judgment and Order dated 2nd November, 2011 passed by the learned Additional Sessions Judge, Pune in Criminal Revision Application No. 456 of 2010, whereby the order of process, dated 21st June, 2010 issued by the learned Judicial Magistrate First Class, Pune in R.C.C. No. 1066/2009 and consequently the complaint came to be quashed as against respondent Nos. 2 to 4. The facts giving rise to the filing of the present Revision Application are as follows:-

(2.) Heard Mr. Jagdish Chaudhary, the learned Counsel for the Applicant and Mr. Prakash Naik for Respondent Nos. 2 to 4.

(3.) Learned Counsel for the Applicant contended that the Applicant got married to Prafulchandra Shelke on 3rd July, 1999 at Pune and the couple was blessed with a child by name Kumar Harsh. He submits that after marriage, respondent Nos. 2 to 4 and the applicant's husband started harassing her on various counts and these acts have been narrated in detail in the complaint filed by the applicant in the Magistrate Court.