Bombay High Court
Ramkumar @ Ramchandra Rambilas ... vs Manoj Zumbarlalji Rathi And ... on 6 October, 2017
Bench: Ravi K. Deshpande
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
CRIMINAL WRIT PETITION NO. 98 OF 2014
1. Ramkumar @ Ramchandra Rambilas Lahoti,
aged : 50 years, Occ. Social Workers,
2. Mrs. Savitri Ramchandra Lahoti,
aged : 47 years, Occ. House Wife,
3] Ravindra Ramchandra Lahoti,
aged 25 years, Occ. Service,
4] Rushikesh Ramchandra Lahoti,
aged 33 years, Occ. Business,
5] Omprakash Rambilas Lahoti,
aged 55 yeas, Occ. Business,
6] Mrs. Lilabai Omprakash Lahoti,
aged 50 years, Occ. Housewife,
7] Pavan Omprakash Lahoti,
aged 29 years, Occ. Business,
8] Rajgopal Rambilas Lahoti,
aged 53 years, Occ. Service,
9] Govind Rajgopal Lahoti,
aged 33 years, Occ. Service.
10] Mrs. Aarti Govind Lahoti,
aged 27 years, Occ. Service,
11] Dr.Shashikant Rambilas Lahoti,
aged 47 years, Occ. Service.
Petitioner Nos. 1 to 3 and Petitioner No.5
R/o. Tarale, Tq. Patan, Distt. Satara, and
Petitioner No.4 R/o. Solapur, Tq. And
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Distt. Solapur ...... PETITIONERS
...VERSUS...
1. Manoj Zumbarlalji Rathi,
aged 36 years, Occ. Advocate,
R/o. Saraf Line, Marawadi Gali,
Telhara, Tq. Telhara, Distt. Akola..
2. The State of Maharashtra, through
Telhara Police Station,
Distt. Akola ...... RESPONDENTS
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Shri Rajnish Vyas, counsel for Petitioners.
Shri A.B.Mirza, Advocate for Respondent no. 1
Smt. S.S.Jachak, Advocate for Respondent No.2
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CORAM: R. K. DESHPANDE, J.
th
DATE : 6 OCTOBER, 2017 .
ORAL JUDGMENT
1] In Misc. Criminal Application No.142 of 2013
filed under Section 156 (3) read with Section 190 of the
Code of Criminal Procedure, the learned Judicial Magistrate,
First Class at Telhara, issued the process against the
accused persons for the offence punishable under Sections
504, 506 read with Section 34 of the Indian Penal Code.
2] In the compromise decree passed on 18.07.2016
by the Civil Judge, Senior Division, Karad, in Hindu Marriage
Petition No. 76 of 2014, the parties agreed that the Criminal
3 cri wp98.14.odt
Misc. Application No. 142 of 2013 (Manoj Zumberlalji Rathi
vrs. Rajkumar @ Ramchandra @ Rambhilas Lahoti and 10
others) shall be withdrawn being a false case.
3] The learned counsel appearing for the original
complainant agrees that the compromise decree contains
such a clause.
4] In view of above, the proceedings of Criminal
Misc. Application No. 142 of 2013 pending in the Court of
Judicial Magistrate, First Class at Telhara, are hereby
quashed and set aside by consent of the parties.
Rule is made absolute in these terms. No order
as to costs.
JUDGE
Rvjalit
