LAXMI KRISHNA TALKATKAR Vs. KRISHNA ANKUSH TALKATKAR

JUDGEMENT

(1.) Rule. Rule made returnable forthwith, with the consent of counsel appearing for the parties petition is being heard finally.

(2.) This Petition takes an exception to the order dated 07th July 2015 passed by the learned Sessions Court at Sindhudurg in Criminal Appeal No. 39 of 2015.

(3.) It is the case of the Petitioners that, they are original complainants and filed Misc. Criminal Application No. 88 of 2013 before the learned Judicial Magistrate First Class, Savantwadi against the Respondent No. 1 herein under Section 12(a) of the Protection of Women from Domestic Violence Act, 2005 (for short 'the Act'). In the said complaint it has been stated that, marriage between the Petitioner No. 1 and Respondent No. 1 took place on 21.06.1996 and Petitioner Nos. 2, 3 and 4 are daughters of Petitioner No. 1 and Respondent No. 1 herein.