KINJAL JAYESH MEHTA Vs. DISHA JIMIT SANGHVI

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally with consent of the parties.

(2.) The present Writ Petition takes exception to the order dtd. 16/9/2023 passed by the Sessions Court in Criminal Appeal No. 690 of 2022, allowing the Appeal and setting aside the order dtd. 18/10/2022 passed by the Metropolitan Magistrate, 40th Court at Girgaon, Mumbai in C.C.No.37/DV/ 2022 dismissing the D.V application as against the present Petitioner.

(3.) The facts of the case are that the Respondent No. 1 had filed an Application under Sec. 12 of the Protection of Women from Domestic Violence Act, 2005 (for short, "D.V. Act"), bearing C.C.No.37/DV/2022, claiming reliefs under Ss. 17, 18, 20 and 22 of the D.V. Act. In the said application, the Respondent No 1 has impleaded her husband, her mother in law, her unmarried brother in law and the present Petitioner who is the married sister in law.