SADAF UZAIR KHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) This Writ Petition is filed by the Petitioner-wife, assailing the order passed by the Sessions Court for Greater Bombay in Criminal Appeal No. 281 of 2023 alongwith Criminal Appeal No. 483 of 2021, decided vide common order dtd. 17/7/2023.

(3.) The prism of facts leading to the litigation between the parties in brief can be stated as under: