HARDEEP SINGH ARORA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The challenge in this petition is to the order dated 8 th October, 2015 in Criminal Complaint No.OMA/205/2015 whereby the learned Judicial Magistrate, First Class, Belapur, has ordered service of summons through the Immigration Authority of India and issued directions to the Immigration Authority not to permit the Petitioner herein to leave India without permission of the Court.

(2.) The Petitioner is the husband of the Respondent No.3. They were married on 5.12.2002 and have two minor children from the said wedlock. The Petitioner is working in Singapore since May- 2008. The Respondent No.3 had also joined him at Singapore. However, she returned to India in the year 2011. It appears that there was a matrimonial dispute between the Petitioner and the Respondent No.3. As a result thereof, the Respondent No.3 did not return to Singapore and started residing with her parents alongwith her two children.

(3.) The Respondent No.3 filed an application under Section 12 of the Protection of Women from Domestic Violence Act (for short 'DV' Act) before the learned Judicial Magistrate, First Class, Belapur, against the Petitioner, his parents and other family members, seeking protection order, residence order as well as monetary relief for herself and the two minor children.