SONIKA VISHNUDAS KADAM Vs. VISHNUDAS HARIBHAU KADAM

JUDGEMENT

(1.) Heard Mr. Patil, learned Counsel appearing for the Applicant, Mr. Adhikary, learned Counsel who has instructions to appear for the Respondent Nos.1 to 6 and Ms. Kaushik, learned APP appearing for the Respondent-State.

(2.) This is a Criminal Application filed under Sec. 407 (1)(c) of the Code of Criminal Procedure, 1973 ("CrPC"). The Applicant is seeking the following substantive prayer:-

(3.) It is necessary to set out certain factual aspects before considering the rival submissions :-