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Santosh Devram Kakade vs Swaroopa Santosh Kakade And Anr
2021 Latest Caselaw 1777 Bom

Citation : 2021 Latest Caselaw 1777 Bom
Judgement Date : 27 January, 2021

Bombay High Court
Santosh Devram Kakade vs Swaroopa Santosh Kakade And Anr on 27 January, 2021
Bench: S.S. Shinde, Manish Pitale
            Digitally signed
Laxmikant   by Laxmikant G.
G.          Chandan

Chandan     Date: 2021.01.28          (39&39.1) cri.apl-256&184.20.odt
            10:37:18 +0530




                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CRIMINAL APPELLATE JURISDICTION

                                  CRIMINAL APPLICATION NO.256 OF 2020

            Prabhavati Dayaram Kakade and ors.                       : Applicants.
                 Versus
            Swaroopa Santosh Kakade and anr.                         : Respondents.

ALONG WITH CRIMINAL APPLICATION NO.184 OF 2020

Santosh Devram Kakade : Applicant.

Versus Swaroopa Santosh Kakade and anr. : Respondents.

Dr. Samarth S Karmarkar a/w Dr. Sneha Goyal i/by Karmarkar & Associates for the Applicants in both the Applications.

Ms. Ashita Sinha for Respondent No.1 in both the Applications. Mrs. Aruna Pai, APP for the Respondent No.2/State in both the Applications. Ms. Swaroopa Santosh Kakade - Respondent No.1 present.

                                       CORAM :     S. S. SHINDE,
                                                   MANISH PITALE, JJ
                                       DATE    :   27th JANUARY 2021
            P.C.

            1              Heard the learned counsel for the parties. The 2 nd Respondent is

present before this Court. She has stated that it is her voluntary act to enter

into the settlement and file the consent terms before the Family Court at

Bandra. She further stated that she has no objection for quashing the

impugned FIR and Chargesheet. List the matters for pronouncement of

judgment on 01/02/2021.



            2              In the meantime further proceedings arising out of CR No.98 of

            lgc                                                                        1 of 2

(39&39.1) cri.apl-256&184.20.odt

2014 dated 24/03/2014 for the offences punishable under Sections 498A, 406

r/w 34 of the Indian Penal Code pending on the file of 17 th Court of

Metropolitan Magistrate, Borivali, Mumbai shall remain stayed.

[MANISH PITALE, J]                                     [S. S. SHINDE , J]




lgc                                                                         2 of 2
 

 
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