MUSTHTAQ NOORMAOHAMMAD SHAIKH Vs. AYESHA @ NAGAMA MUSHTAQ SHAIKH

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with consent of the parties at the admission stage.

(2.) Being aggrieved by the judgment and order passed by the learned Judicial Magistrate First Class, Rahata dated 25/3/2014 in Criminal Misc. Application No. 17 of 2012 and the judgment and order passed by the learned Additional Sessions Judge, Kopargaon dated 22/1/2015 in Criminal Appeal No. 1 of 2014, confirming thereby the order passed by the learned Magistrate, the original non-applicant no.1/husband has preferred this Criminal Writ Petition.

(3.) Brief facts giving rise to the present Writ Petition, are as follows :-