PRAMOD PRAKASH MULIK Vs. MANISHA PRAMOD MULIK

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard with the consent of parties.

(2.) By this Writ Petition, the Petitioners challenged the order dated 15/06/2018 (the actual date of order is 12/06/2018), passed by the learned Additional Sessions District Judge, Sangli rejecting the Application below Exhibit 5 in Criminal Appeal No.264 of 2017. By the impugned order, the learned Additional Sessions Judge, Sangli has partly allowed the application filed by the Petitioners for staying the execution of the judgment and order passed by the learned Judicial Magistrate, First Class, Kadegaon in Criminal Misc. Application No.132 of 2015 and, partly stayed the order of the learned Magistrate dated 23/11/2017 to the extent of direction to the Respondent Nos.1 to 6 therein i.e. the Petitioners herein, to pay the amount of compensation of Rs.11,00,000/- to the Respondent No.1 wife and to hand over the gold ornaments of 150 grams and other personal articles and gift articles to Respondent No.1 wife. However, the learned Additional Sessions Judge, refused to stay the said order of the learned Magistrate directing the Petitioners herein to pay monthly maintenance of Rs.9500/- to Respondent No.1 - wife and to hand over custody of son Pravesh to Respondent No.1.

(3.) The case of the Petitioners in brief can be stated thus :-