Mr.Aniruddha Narsing Wakode vs The State Of Maharashtra Thr. ...
2017 Latest Caselaw 1587 Bom

                                                       1                           10042017  Judg.apl 125.17.odt 

                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY :
                                  NAGPUR BENCH : NAGPUR.

                                  Criminal Application (APL) No.125 of 2017

            Aniruddha Narsing Wakode,
            aged 29 years, Occ.- Service,
            R/o.- 104, Nishigandha Apartment, 
            3 Prashant Nagar, near Cholamandalum, 
            F.C.I. Godam, Ajani Chawk, Nagpur.                        ....  Applicant.

                                                           Versus

            1]       State of Maharashtra, 
                     through its Police Station Officer, 
                     Police Station Dhantoli, Nagpur.

            2]       Sou. Mohna w/o Aniruddha Wakode,
                     aged 27 years, Occ.-Service at Meyo Hospital,
                     R/o.- Vidya Nagar, Wathoda, Nagpur.            ....  Non-applicants.



            Shri  U.R. Phasate, Advocate for applicant.
            Shri  A.R. Itankar, Advocate for non-applicant no.2.
            Shri  S.S. Doifode, Addl. PP for non-applicant no.1.


                                                   Coram : B.P. Dharmadhikari  &
                                                                V.M. Deshpande, JJ.

th Dated : 10 April, 2017.

ORAL JUDGMENT (Per B.P. Dharmadhikari, J.)

Heard learned Advocate Shri Phasate for the applicant

2 10042017 Judg.apl 125.17.odt

husband, learned Advocate Shri Itankar for non-applicant no.2 wife and

learned Additional Public Prosecutor for non-applicant no.1 State.

2] Criminal proceedings arising out of matrimonial discord are

amicably settled between the parties. A Compromise Deed,

accordingly, has been drawn in Petition No.A-942 of 2014 pending on

the file of Family Court No.2, Nagpur.

3] The applicant as also non-applicant no.2 are present before

the Court. They are identified by their respective Advocates and they

accept the compromise.

4] They state that amount of Rs.3,51,000/- in balance is to be

deposited immediately when the proceedings for mutual divorce are

taken up for verification by the Family Court.

5] Learned Advocate Shri Itankar informs that non-applicant no.2

has no objection if the proceedings against the father and mother of

the applicant are also quashed and set aside provided they do not file

any other proceedings against non-applicant no.2.

6] Learned Advocate Shri Phasate, upon instructions, from the

applicant as also his parents states that the relationship is being

3 10042017 Judg.apl 125.17.odt

brought to an end and the applicant or his parents are not interested

in filing any proceedings hereinafter.

7] In view of this statement and joint request made by the parties,

we make Rule absolute in terms of prayer clause (ii) of the Criminal

Application (APL).

8] Criminal Application (APL) is, accordingly, allowed and

disposed of.

                                            JUDGE                                        JUDGE   
                                  




            Deshmukh