Swapnil S/O Mahadev Bhaisare vs Smt. Minakshi W/O Swapnil ...
2017 Latest Caselaw 1308 Bom

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                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                           NAGPUR BENCH, NAGPUR


                          CRIMINAL WRIT PETITION No.505 OF 2016


        Shri Swapnil s/o. Mahadev Bhaisare,
        Aged about 27 years,
        Occupation : Service,
        R/o. Ekta Colony, Kamptee Road,
        Yadav Nagar, P.N. 559, Nagpur-17.                                           :      PETITIONER

                           ...VERSUS...

        Smt. Minakshi w/o. Swapnil Bhaisare,
        (Minakshi d/o. Sudarshan Gajghate)
        Aged about 26 years,
        Occupation : Housewife,
        R/o. C/o. Shri Dilip Nagrale, 24,
        Attadeep Nagar, Manewada, 
        Nagpur-440 034.                                                              :      RESPONDENT


        =-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-
        Ms. M.M. Ghatode, Advocate for the Petitioner.
        Shri R.N. Sen, Advocate for the Respondent.
        =-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-


                                                      CORAM  :   S.B. SHUKRE, J.

                                                      DATE      :   30 th
                                                                          MARCH, 2017.


        ORAL JUDGMENT   :


        1.                 Heard.

2. Rule. Rule made returnable forthwith.

3. Heard finally by consent.

4. The impugned order dated 30.12.2015 shows that all

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material aspects such as inability of the respondent to earn her livelihood

and maintain herself and sufficiency of the income of the petitioner to

maintain his wife have been properly considered by the learned Judge of

the Family Court. I do not see any patent illegality or perversity in the

impugned order nor any of it has been shown to me by learned counsel

for the petitioner. There is no merit in the petition. The petition stands

dismissed.

5. Rule is discharged.

JUDGE

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