Pravin Shripatrao Sheware vs State Of Maharashtra Thr. ...
2016 Latest Caselaw 6429 Bom

                                                                                                                      27.10.wp.847.16
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                              THE  COURT OF JUDICATURE AT BOMBAY
                                    NAGPUR BENCH, NAGPUR




                                                                                                 
                               CRIMINAL WRIT PETITION NO. 847 /2016
                       (Pravin  Shripatrao Sheware vs.  The State of Maharashtra and others )
    ..............................................................................................................................................
    Office Notes, Office Memoranda of




                                                                                                
    Coram, appearances, Court's orders                                                  Court's or Judge's order 
    of directions and Registrar's orders
    ..............................................................................................................................................
                Mr. R.S.Kurekar,   Advocate for the petitioner
                Mr. Nitin Rode, Asst. Public Prosecutor for Respondents 1 to 3




                                                                             
                                                                 CORAM :   B.P. DHARMADHIKARI 
                                                ig                           & A.S. CHANDURKAR, JJ.

DATED : 27th October, 2016.

Heard.

Learned A.P.P. points out that this Court in its judgment dated 15th April 2015, while dismissing the

Family Court Appeal No.283/2015 filed by the present petitioner upheld the order of the Family Court declining

custody of child Bhumika, to him.

In this situation, it is apparent that prayer for writ of habeas corpus is erroneous.

In this situation, without observing anything on the merits of the matter, with liberty in favour of the petitioner to avail such other legal remedy as available in law, we

dispose of the Writ Petition. No costs.

                                                    JUDGE                                               JUDGE
    sahare