PRAMOD MURLIDHAR GADHAVE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Admit. Heard the learned counsel appearing for the parties. Respondent No. 2 is remained absent in spite of service of notice for final disposal of the matter through paper publication.

(2.) The applicants are challenging the proceedings viz.; Regular Criminal Case No. 242 of 2001 initiated before 29th Judicial Magistrate First Class, Nagpur.

(3.) It is specifically contended by the applicants that though the proceedings are initiated by respondent No. 2 in the year 2000 at learned J.M.F.C. Court Nagpur and though in the matrimonial proceedings before the Family Court, Nagpur, initially the attempts were made for settlement by them, subsequently, respondent No. 2 has been consistently absent in the matrimonial proceedings filed before the learned Family Court as well as in the proceedings before the learned J.M.F.C. Court. As a result of which, the proceedings before the Family Court initiated at the instance of respondent No. 2 have been dismissed in default.