MADAN GANGARAM KOKATE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the applicants and APP for the respondent No. 1 and learned counsel appearing for respondent No. 2

(2.) Rule. Rule made returnable forthwith. Heard finally with the consent of parties.

(3.) Pursuant to notice, respondent No. 2 has caused her appearance through Advocate. A compromise pursis is filed by applicant No. 1 and respondent No. 2 and the same is verified before the learned Registrar (Judicial) of this court. It appears that applicant No. 1 - husband and respondent No. 2 - wife have produced their identity proof before the learned Registrar (Judicial). Applicant No. 1 and respondent No. 2 have admitted the contents of the compromise pursis as true and correct and their respective signatures on it. Applicant No. 1 and respondent No. 2 are identified by their respective learned counsel appearing on their behalf.