Dipak Babanrao Hatavte vs The State Of Maharashtra And Anr
2021 Latest Caselaw 1383 Bom

                                                                 937-CrA-936-16.doc


             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                   CRIMINAL APPLICATION NO.936 OF 2016

                DIPAK BABANRAO HATAVTE AND OTHERS
                                 VERSUS
              THE STATE OF MAHARASHTRA AND ANOTHER
                                     ...
             Advocate for Applicant : Shri Nanabhau R. Thorat
               APP for Respondent No.1 : Shri B. V. Virdhe
                                     ...

                                 CORAM : T. V. NALAWADE &
                                         B. U. DEBADWAR, JJ.

                                 DATE       : 20th JANUARY, 2021

PER COURT :

1. Learned counsel Shri Thorat is present. He produced on record copy of the judgment delivered in Hindu Marriage Petition No. 19 of 2018 and it shows that mutual consent is obtained by the parties.

2. Advocate Shri Kokate is absent. There is nothing on record to show that respondent No.2 has no objection to give relief in the present matter, which is quashing of crime registered for offence punishable under Section 498A of the I.P.C.

3. If Shri Kokate does not turn up on 29-01-2021, some another advocate will be appointed in his place and further orders will be passed.

4. Stand over to 29-01-2021.

     (B. U. DEBADWAR, J.)                          (T. V. NALAWADE, J.)




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