ATUL OMKAR SAHAY JAUHARI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Atul Omkar Jauhari, the Petitioner in person as well as his wife Ms. Neena Atul Jauhari, the Respondent No. 2 in person.

(2.) The challenge in Writ Petition No. 124 of 2015 is to the orders dated 31st Dec., 2012 and 4th Aug., 2014 made by the Judicial Magistrate and the Sessions Judge in proceeding under the Protection of Women from Domestic Violence Act, 2005 (D.V. Act).

(3.) This Court, by order dated 21st Dec., 2016, issued rule in the Petition but declined the prayer for interim relief. The order dated 21st Dec., 2016 read thus: 1 The above Writ Petition takes exception to the judgment and order dated 04/08/2014 passed by the learned 2nd Additional Sessions Judge, Thane by which order the Appeal filed by the Petitioner against the judgment and order dated 31/12/2012 passed in the proceedings initiated under the Protection of Women from Domestic Violence Act, 2005 being S.C.C. No.367 of 2008 is taken exception to by way of the above Petition. 2 There is a concurrent finding of fact recorded by both the Courts below that the Petitioner herein has caused domestic violence to the Respondent wife. The said finding has been principally assailed in the above Petition. 3 Hence "Rule." The Respondent No.2 waives notice.