MAROTI DOMAJI RAMTEKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri Patil, learned counsel for the applicants, Shri Thakare, learned APP for non-applicant No. 1 and Smt. Deshpande, learned counsel for non-applicant No. 2.

(2.) The prayer of five applicants before this Court in present matter is to quash and set aside Domestic Violence Case No. 254 of 2014 pending on the file of the Chief Judicial Magistrate, Amravati and Criminal Complaint Case No. 120 of 2015, also pending before the very same Court.

(3.) This Court has on 07.10.2015, while issuing notice in the matter, stayed the proceedings in both matters.