AJAY S/O. ARUN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Issue Rule, returnable forthwith. Ms S. Haider, learned A.P.P. waives service for Non-applicant No.1 in both the matters and Ms A.S. Mishrikotkar, Advocate (Appointed) waives service for Non-applicant no.2 in Criminal Application No.931/2023, while Ms S. Saware, Advocate (Appointed) for the Non-applicant no.2 in Criminal Application No.656/2023 waives notice.

(2.) Grievance in both applications is identical and therefore, they are being decided by this common order.

(3.) The applicant in Criminal Application No.931/2023 is husband of sister of non-applicant no.2 namely Diksha, while the applicant in another application i.e. Criminal Application No.656/2023 is her mother-in-law.