Smt. Pradnya Niranjan Narvekar ... vs Niranjan Sakharam Narvekar And ...
2021 Latest Caselaw 1280 Bom

    ssm                     1                21-cri.ia142.21-in-revn.206.20.doc

           IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                  CRIMINAL APPELLATE JURISDICTION

                  CRIMINAL I.A. NO. 142 OF 2021
                                IN
          CRIMINAL REVISION APPLICATION NO. 206 OF 2020

Pradnya Niranjan Narvekar                        ....Applicant.

            Vs.

Niranjan Sakharam Narvekar & Ors.                ....Respondents.

Smt. Vandana Nag for the Applicant.
Mr. Amey Mahadik for the Respondent Nos. 1 and 2.
Smt. Rutuja Ambekar, APP for the Respondent No.3.

                                      CORAM : A. S. GADKARI, J.

DATE : 19th JANUARY, 2021.

P.C.:-

This is an Application for withdrawal of amount of Rs.3 lacs

deposited by the Respondent Nos.1 and 2 in pursuance of Order dated 9 th

December, 2020 passed by this Court in Criminal Revision Application No.

206 of 2020.

2 The record indicates that, the Respondent No.1 is in arrears of

approximately an amount of Rs.5,63,000/-, out of which, the amount of

Rs.3 lacs was directed to be deposited in the Registry of this Court, which

the Respondents have complied with.

3 The Applicant Smt. Pradnya Narvekar is wife of the Respondent

No.1, in whose favour the impugned Judgment and Order dated 24 th

ssm 2 21-cri.ia142.21-in-revn.206.20.doc

February, 2020 under Section 12 of the Domestic Violence Act, has been

passed by the Trial Court.

Despite the aforesaid admitted facts, the learned counsel for

the Respondent Nos.1 and 2, made a frail attempt to oppose the

Application. I see no reason to reject the prayer made by the Applicant

herein, for withdrawal of the said amount.

4 Registry is directed to permit the Applicant herein, for

withdrawal of the said amount, upon her furnishing usual undertaking in

that behalf.

In view of the above, Application is allowed in terms of prayer

clause (a).

(A.S. GADKARI, J.)

Digitally signed by Sanjiv S. Sanjiv S. Mashalkar Mashalkar Date: 2021.01.21 14:50:19 +0530