SAGAR SHIVAJIRAO JONDHALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned counsel appearing for the applicants-accused and the learned A.P.P. for the respondent-State.

(2.) PERUSED application and the material available on record.

(3.) THE factual matrix reveals that the deceased Prachi was married on 21.3.2002 with applicant No.1. She hardly cohabited for about seven months with applicant no.1. However, due to sharp difference of opinions said Prachi left the house of her husband and started residing with her parents at Nashik.