GAJANAN MANIKRAO MANDEKAR Vs. DEEPASHRI GAJANAN MANDEKAR

JUDGEMENT

(1.) Heard Shri B.N. Mohta, advocate for the applicant, Shri N.R. Tekade, advocate for non-applicants 1 and 2 and Shri N.S. Khubalkar, A.P.P. for non-applicant No. 3.

(2.) Rule. Rule made returnable forthwith.

(3.) The non-applicants 1 and 2 have filed proceedings under section 127 of the Code of Criminal Procedure. In these proceedings, the applicant filed his reply and the matter proceeded. The examination-in-chief of non-applicant No. 1 is over and she is to be cross-examined by the applicant. At this stage, the applicant filed additional reply to bring on record several facts which according to the applicant are necessary for proper adjudication of the issues involved in the matter. The Family Court, by the impugned order, has rejected the application filed by the applicant seeking permission to place on the record the additional reply.