(1.) Heard Ms. Tasmiya Taleha, learned Advocate for the Petitioners, Mr. Sukanta Karmakar, learned APP for the Respondent - State and Mr. Rahul Aarote, learned Advocate for the Respondent No. 2.
(2.) By order dtd. 4/12/2025, this Court took the view that an arguable case was made out to impel the Court to entertain this Petition.
(3.) Though the Petitioners have raised several challenges regarding the proceedings arising from Criminal Case No. 06/SW/2022 for offences punishable under Ss. 498A, 406, read with Sec. 34 of the Indian Penal Code, 1860, (hereafter "IPC"), pending before the file of the Metropolitan Magistrate, 71st Court, Bandra, Mumbai, (hereafter "Magistrate"), Ms. Tasmiya Taleha, Mr. Sukanta Karmakar, learned APP, and Mr. Rahul Aarote have limited their arguments to contest the Order dtd. 19/4/2024 passed by the Magistrate in Criminal Case No. 06/SW/2022 (hereafter "impugned order"), whereby the Magistrate issued process against the Petitioners.
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