SANGEETA SANTOSH KADAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) Brief facts leading for filing the Writ Petition, disclosed in the memo of the petition are as under:

(3.) It is the case of the Petitioner that, on or about 15th November 1996, the Petitioner got introduced to Respondent No.2 in a one marriage ceremony and thereafter friendship developed and resulted into marital bond. The petitioner and respondent No.2 got married on 24th July 1998. It is pertinent to note that, prior to the marriage, the elder brother of Respondent No.2 by name Suhas Arvind Kadam had sounded the Petitioner about the erratic nature of Respondent No.2. At that time, he also advised the Petitioner not to marry his younger brother.