LAWS(BOM)-2019-6-224

SUREKHA MUKUND DABHADE Vs. STATE OF MAHARASHTRA

Decided On June 21, 2019
SUREKHA MUKUND DABHADE Appellant
V/S
State of Maharashtra and Others Respondents

JUDGEMENT

(1.) I have heard the learned advocate for the petitioner and the learned AGP on behalf of respondent nos.1 to 4.

(2.) This case has brought up a mysterious second wife of Mukund Dabhade, husband of the petitioner, who disappeared forever after giving birth to a son. This case also indicates the level to which a person can stoop low for fulfilling political aspirations.

(3.) The submissions of the petitioner can be summarized as under :-