SURENDRA S JUNEJA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) In regard to matrimonial disputes certain complains were filed by wife Neera Juneja against father in law and mother in law at Police Station Juhu. On the basis of this, the Special Executive Magistrate, Bandra initiated proceedings under S.110(e) & (g) of the Code of Criminal Procedure and issued notice to the petitioners directing them to show cause why they be not ordered to execute the bonds for keeping peace and good behaviour. This notice and the proceedings are challenged in the present application.

(2.) I have heard Mr.Vashi for the petitioners and Mr.Salvi, APP for the respondent-State.

(3.) It has now been stated that the parties have resolved their disputes in the family court and they have filed consent terms. One of the terms of the consent terms is that the parties would withdraw and will not pursue all civil and criminal proceedings pending against each other in various courts.