JAYESH UTTAMRAO KHAIRNAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith and heard finally by consent of the learned counsel for the petitioners and learned A.P.P.

(3.) The respondent No. 2 filed an application under sections 12, 16, 20 and 22 of the Protection of Women From Domestic Violence Act, 2005, she asserted that, she married to petitioner No. 1 on 14th May, 2003 and was residing with him in the matrimonial home, uptil 25-11-2006. She was allegedly driven out of matrimonial home by the petitioners. She is residing with her parents, since then. She alleged that after about 7/8 months of the consortium she was subjected to matrimonial cruelty by the petitioners. The husband his relatives were demanding Rs. One lac for purchasing one Indica Car. She filed a complaint for the offence under section 498-A read with sections 34 and 504, 506 of the Indian Penal Code. On the basis of which the charge-sheet is already filed. She has also filed separate application for recovery of maintenance allowance.