PRASHANT PRAKASH MAGGIDWAR Vs. ASHWINI PRASHANT MAGGIDWAR

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Learned Adv. Mr. H.N. Bhondge waives service for respondent no.1, and learned APP Mr. P.V. Bhoyar, for respondent no.2. Heard learned counsel for the rival parties. By consent of rival parties, this Criminal Writ Petition is taken up for final hearing and disposed of by this Judgment and Order.

(2.) Challenge in the present Writ Petition is to the concurrent orders passed by learned Judicial Magistrate First Class, Zari Jamni, Distt. Yavatmal, in Misc. Criminal Case No. 14 of 2013 together with the Judgment and Order passed by the learned Ad Hoc Additional Sessions Judge, Kelapur, in Criminal Appeal No. 11 of 2014, dated 4th December, 2014.

(3.) Respondent No.1 is the legally wedded wife of petitioner no.1. Their marriage took place on 22nd November, 2010 and it is still in subsistence.