Chandrprakash B. Lodha vs Rukmini Baban Kadam And Anr
2021 Latest Caselaw 3017 Bom

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           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    CRIMINAL APPELLATE JURISDICTION
               CRIMINAL WRIT PETITION NO.1252 OF 2020


Chandraprakash B. Lodha                       ..        Petitioner
     Versus
Smt.Rukmini Baban Kadam & Anr.                ..        Respondents
                            ...

Mr.Raghavendra Mehrotra for the Petitioner.
Mr.R.V.Bansode for Respondent No.1.
Smt.Rukmini Baban Kadam-Respondent No.1 present.
Mr.J.P.Yagnik, APP for the Respondent/State.

                          CORAM: S.S.SHINDE &
                                 MANISH PITALE, JJ.

DATED : 15th FEBRUARY, 2021

P.C:-

1. Heard.

2. Learned counsel appearing for the petitioner and respondent No.1 submit that parties have amicably settled the dispute. Respondent No.1 has filed the affidavit. She is present before this Court. She stated that it is her voluntary act to enter into settlement. She further stated that though it is alleged in the FIR that her signature was forged by the petitioner, as a matter of fact, she has filed the application under her signature with the Government authorities for transfer of licence in the name of the petitioner.

2. Reserved for Judgment.

M.M.Salgaonkar





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3. List on 22nd February, 2021 for pronouncement of judgment.

(MANISH PITALE, J.) (S.S.SHINDE, J.)

M.M.Salgaonkar