Ku. Neha D/O. Ramesh Chambhare And ... vs State Of Maharashtra Thr. Police ...
2017 Latest Caselaw 1660 Bom

                                                       1                              12042017  judg. apl 712.16.odt 

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

                                  Criminal Application (APL) No.712 of 2016

             1]       Ku. Neha  d/o Ramesh Chambhare,
                      Aged about 26 years, occ.-Student,

             2]       Ku. Nikita  d/o Ramesh Chambhare,
                      Aged about 20 years, Occ.- Student,

             3]       Sau. Mandakini w/o Ramesh Chambhare,
                      Aged about 42 years, Occ.- Household,

             4]       Ramesh s/o Rambhau Chambhare,
                      Aged about 48 years, Occ.-Retired Tahsildar,

             5]       Deepak s/o Ramesh Chambhare,
                      Aged 28 years, Occ.- Contractor,
                      All applicant nos. 1 to 4 are R/o.- Muktai Nagar, 
                      Malkapur, Distt. Buldhana.                                  .... Applicants.

                                                           -Versus-

             1]       State of Maharashtra,
                      through Police Station Officer, Khadan, Distt. Akola.

             2]       Sau. Namrata w/o Deepak Chambahare, 
                      Aged about 24 years, Occ.- Household, 
                      R/o. Near Super Viraj Shoppee, 
                      Mangrulpir Road, Kaulkhed, Akola.                .... Non-applicants.




       ::: Uploaded on - 12/04/2017                                     ::: Downloaded on - 14/04/2017 01:14:43 :::
                                                        2                              12042017  judg. apl 712.16.odt 

             --------------------------------------------------------------------------------------------------------------
                                        Shri  Ram Karode, Advocate for applicants.
                                  Shri  N.R. Tekade, Advocate for non-applicant no.2.
                                            Shri  V.A. Thakare, Addl.PP for State.
             --------------------------------------------------------------------------------------------------------------
                                                     Coram : B.P. Dharmadhikari  &
                                                                  V.M. Deshpande, JJ.

th Dated : 12 April, 2017.

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

The applicant no.5-Deepak is present with his Advocate.

The non-applicant no.2-Sau. Namrata is present with her Advocate.

They are identified and jointly state that they are residing together.

The matrimonial dispute is amicably settled and as they want to

cohabit in future also the First Information Report dated 09-09-2016 be

quashed and set aside. The non-applicant no.2 has filed reply-

affidavit and therein also she has reiterated the same thing.

2] The learned Additional Public Prosecutor appearing for non-

applicant no.1 submits that if the parties are cohabiting the Court

should pass appropriate orders.

3] We have questioned applicant no.5-Deepak and non-applicant

no.2-Sau. Namrata and we find that both of them are staying together

at Malkapur.

                                                        3                              12042017  judg. apl 712.16.odt 

             4]                  In view of their joint request, we make Rule absolute in terms of 

prayer clause (A) of the Criminal Application (APL).

                                               JUDGE                                          JUDGE   




             Deshmukh