DEEPAK KANTILAL DESAI Vs. SHRUTI MIHIR SHAH

JUDGEMENT

(1.) In this Writ Petition, the petitioners seeks stay to the order dated 13th June, 2018 below Exhibit 5 in Criminal Miscellaneous Application No. 2675 of 2018 passed by the learned Additional Chief Judicial Magistrate, Pune

(2.) The learned counsel for the petitioners submitted that by this order, all the assets including bank accounts of the petitioners are frozen. The learned counsel submitted that petitioner nos. 1 and 2 are the father and mother of respondent no. 1, who has filed complaint under Domestic Violence Act.

(3.) The learned counsel for respondent no. 1/daughter relies on the order passed by the learned Additional Chief Judicial Magistrate and submitted that the factual details of Domestic Violence are to be considered while passing any order in this matter.