AMRUTA AJAY MANE Vs. RAMESH DHODIBA MANE

JUDGEMENT

(1.) Rule. Rule made returnable and heard with the consent of learned counsel appearing for the parties.

(2.) This criminal application takes an exception to the order below Exhibit-1 dated 16.05.2016 in (old- O.M.A. No. 1023/2015) now renumbered as R.C.C. No. 3811/2016, passed by JMFC, Thane, thereby issuing process against the Applicant for the offences punishable under Section 504 and 506 of Indian Penal Code (for short "IPC").

(3.) Brief facts leading to filing of this application are as under:-