VASEEM FATEMA HASHMI Vs. SAYYAD AKIL

JUDGEMENT

(1.) Heard learned counsel for the respective parties.

(2.) Rule. Rule made returnable forthwith. With consent of parties, both the matters are taken up for final disposal.

(3.) The aforesaid criminal writ petition and criminal revision are filed against the common judgment and order dated 13.10.2017 passed by the learned Additional Sessions Judge, Aurangabad in PWDVA Cri. Appeal No.95/2013 and PWDVA Cri. Appeal No.102/2013 which were filed by the respective parties challenging the order passed by the learned Judicial Magistrate, First Class, Aurangabad in Cri. M.A. No.1640/2011.