PRAMOD PURUSHOTTAM SATHE Vs. REKHA PRAMOD SATHE

JUDGEMENT

(1.) Heard both sides for final disposal. The applicant has invoked the revisional jurisdiction of this Court to challenge the legality of order dated 16th February, 2016 passed below Exhibit-18 in CC No. 36/DV/2015 passed by Metropolitan Magistrate, 27th Court, Mulund, Mumbai as well as the order dated 20th December, 2016 passed by Additional Sessions Judge, Bombay in Criminal Appeal No. 790 of 2016.

(2.) The relevant facts which are necessary to determine the issue involved in this matter are as follows :-

(3.) In the circumstances, the revision applicant has preferred this application by invoking Section 397 of Criminal Procedure Code challenging the aforesaid impugned orders.