Avinash Namdeo Satpute vs Varsha W/O. Avinash Satpute And ...
2021 Latest Caselaw 17692 Bom

         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    BENCH AT AURANGABAD

     14 CRIMINAL REVISION APPLICATION NO.195 OF 2021
         WITH APPLN/3207/2021 IN REVN/195/2021

                 AVINASH NAMDEO SATPUTE
                         VERSUS
         VARSHA W/O. AVINASH SATPUTE AND ANOTHER

Shri. A. R. Devakate, Advocate for the applicant
Shri. S. W. Munde, APP for the respondent/State

                                            CORAM : M. G. SEWLIKAR, J.

DATED : 20th DECEMBER, 2021

PER COURT :-

1. Learned counsel Shri. Devakate for the applicant

submits that both the Courts below have not considered the

amount of maintenance awarded in HMP proceedings. The said

amount is of Rs.5,000/-. He submits that he is ready to deposit Rs.

4 lakhs toward arrears of maintenance. According to him arrears of

maintenance are Rs.13,50,000/-. In view of this judgment and

order passed by the learned Additional Sessions Judge,

Ahmednagar in Criminal Appeal No. 110 of 2020 dated 04 th

December, 2021 modifying the order passed by the learned Judicial

First Class in Cri. M.A. No. 119 of 2014 dated 6 th November, 2020

is stayed subject to the applicant depositing Rs.4 lakhs. If the

rev195.21.odt 1 of 2

applicant commits default in paying this amount, stay shall stand

vacated automatically without reference to this Court.

2. If the amount is not deposited within one month in this

Court, the Registry shall inform the trial Court about non deposit of

the amount and about vacation of stay.

3. Issue notice to the respondent, returnable on 24 th

January, 2022.

4. Learned APP waives service of notice for

respondent/State.

                                                  [M. G. SEWLIKAR, J.]



ssp




rev195.21.odt                                                                     2 of 2