Vilas S/O Ganpatrao Dhole And ... vs State Of Mah. Thr. Pso Ps Gitti ...
2021 Latest Caselaw 958 Bom

                                                 1                        4.Cri.APL No.58.21
                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      NAGPUR BENCH AT NAGPUR

                     CRIMINAL APPLICATION (APL) NO.58/2021
            Vilas Ganpatrao Dhole and anr. Vs. State of Maharashtra and anr.
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Office Notes, Office Memoranda of Coram,                                  Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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                    Shri A. K. Bhangde, Advocate for Applicants.
                    Shri S. D. Sirpurkar, A.P.P. for Non-applicant No.1/State.

                                   CORAM : Z. A. HAQ AND
                                           AMIT B. BORKAR, JJ.

                                   DATE       : 14/01/2021.

                    1.             Heard.

2. Learned Advocate for the applicants submitted that the First Information Report was registered on the complaint lodged by the non-applicant No.2 on 13.12.2013 and subsequently charge-sheet also came to be filed and then a settlement is arrived between the parties and in the proceedings before the Family Court, decree for divorce and dissolution of marriage is granted by consent of the applicant No.1 and the non-applicant No.2. Copy of the judgment passed by the Family Court on 22.10.2019 is placed on record.

3. Issue notice to the non-applicants, returnable on 04.03.2021.

4. Shri S. D. Sirpurkar, learned A.P.P. waives notice for the non-applicant No.1.

                                            JUDGE                                      JUDGE
RGurnule