VIBHA Vs. SHAILESH

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of learned counsel for the parties.

(2.) The affidavit filed by the husband is taken on record. The parties would be referred as husband and wife.

(3.) The challenge is raised to the judgment and order dtd. 22/07/2024 passed by the learned Sessions Judge, Wardha. The wife has challenged the said order by filing Criminal Writ Petition No. 856/2024, and the husband has challenged the same by filing Criminal Writ Petition No. 1001/2024. Both the petitions are taken up together for final disposal.