SIDDHARTH N. BANTHIA Vs. SMT. SMITHA S. BANTHIA

JUDGEMENT

(1.) Heard Mr. Soni, learned counsel for the petitioner.

(2.) The petitionerhusband challenges the order dated 4 th June 2016 made by the Family Court, Pune rejecting the petitioner's application under Section 10 read with Section 151 of the Code of Civil Procedure, 1908 (CPC) to stay the proceedings, i.e., Petition No. 84 of 2012, in which, the respondent ­ wife, has applied for declaration that her marriage with the petitioner is null and void.

(3.) The petitioner, applied for stay of proceedings in the civil suit on the ground that the respondentwife has initiated criminal proceedings alleging that the petitioner has committed offences under sections 420, 406, 467, 471, 474, 376, 323, 504, 506(1) and 494 of the Indian Penal Code, 1860 (IPC) and such proceedings are pending in the Sessions Court, Pune.