Ummul Khair And Anr vs Marghoob Alam And Anr
2021 Latest Caselaw 6413 Bom

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                                                                                   (11)REVN-708-16.doc


               IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                      CRIMINAL APPELLATE JURISDICTION
                  CRIMINAL REVISION APPLICATION NO.708 OF 2016
                                    IN
                     CRIMINAL APPEAL NO.319 OF 2016

                                               ...
Ummul Khair & Anr.                             ]           ...      Applicants.
     vs.
Marghoob Alam                                  ]           ...      Respondents.


None for the Applicants.
Ms.P.P. Shinde, APP for the State.



                                    CORAM :    N.R.BORKAR, J.

DATE : 9th APRIL, 2021.

P.C.:

1] This Revision Application is pending since 2016 for admission. None appeared on behalf of the applicant on 25 th September, 2018 and thereafter on 3rd March, 2021. Today also there is no appearance on behalf of applicants.

2] The present Revision Application takes an exception to the order passed by the Sessions Court dated 4th October, 2016 in Criminal Appeal No.319 of 2016.

3] The respondent No.1 herein had filed an application for maintenance. The said application came to be decided ex-parte against

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the present applicants. In an Appeal filed by the applicants, the learned Sessions Court by the impugned Judgment and order remanded the matter back to the trial Court for fresh trial of case No.19/DV/2013. There is no interim order in the present matter. As there is no interim order for last five years, the possibility of the disposal of the matter by the trial Court after remand cannot be ruled out.

3] Considering these facts and as the order is only of remand no interference is called for in the impugned Judgment and order. Hence, Revision Application stands dismissed.

                                                      [N.R.BORKAR,J]




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