SYED YOUNUS DADAMIYA Vs. JABEEN SYED YOUNUS

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent of the parties, the matter is taken up for final disposal at the admission stage.

(2.) The present petition is directed against the final judgment and order dated 8-2-2007 passed by the learned Additional Sessions Judge, Ahmednagar in Criminal Revision No. 171 of 2005.

(3.) The petitioner and the respondent No. 1 are Muslim by religion and their marriage was solemnized on 27-12-1991. Out of the wedlock, one son and two daughters are begotten. The relations between the parties were strained. The petitioner has sued the respondent for restoration of conjugal rights and during pendency of the proceedings, the respondent-wife had taken "Khula" and the petitioner-husband had relieved her from the marital tie on 1-7-2003.