Bhagwat S/O Dashrath Sawle vs State Of Maharashra And Another
2021 Latest Caselaw 6865 Bom

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             IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                           BENCH AT AURANGABAD

                      CRIMINAL APPLICATION NO.1830 OF 2020

                          BHAGWAT S/O DASHRATH SAWLE
                                     VERSUS
                        STATE OF MAHARASHRA AND ANOTHER

Mr.V.P.Patil, Advocate for the applicant.
Mr.S.D.Ghayal, APP for respondent No.1.

Mr.Muddasir Shaikh, Advocate for respondent No.2.

( CORAM : RAVINDRA V. GHUGE AND B.U.DEBADWAR, JJ.)

DATE : APRIL 29, 2021

PER COURT :

1. The applicant/accused and respondent No.2/informant, State that

they have got married on 29/11/2019. The applicant obtained divorce

from his first wife vide judgment dated 08/01/2018 delivered in HMP

No.374/2017 at Jalgaon. However, respondent No.2/informant has

allegedly divorced her first husband on the basis of a notorized divorce

document.

2. Since this Court can not approve of a notorized divorce and,

therefore, cannot sanction the marriage between the applicant and

respondent No.2, the learned Advocate for the applicant submits on

instructions that the applicant desires to withdraw this application.

khs/Apr.2021/1830-d

3. In view of the above, this application is disposed off, as withdrawn.

( B.U. DEBADWAR, J. ) ( RAVINDRA V. GHUGE, J. )

khs/Apr.2021/1830-d