PRAVIN MADHUKAR DEHANKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This application is filed praying therein for quashing and setting aside the proceedings bearing Misc. Criminal Complaint No. 160/2004 pending on the file of the Additional Chief Judicial Magistrate, Nagpur and further to discharge the applicants therefrom.

(2.) The facts of the case are as under :-

(3.) That, since all the efforts made by the applicant No.1 and his family members failed, the applicant No.1 was left with no other option but to file a petition under Section 13(I)(i-a) and (i-b) of the Hindu Marriage Act, 1955 seeking dissolution of marriage by a decree of divorce. The said petition was registered as H.M.P. No. A-422/2004 before the Judge, Family Court, Nagpur.