Rajiv Dhansing Lahot vs The State Of Maharashtra And Anr
2021 Latest Caselaw 9303 Bom

                                                                              25-wp-2497-2021.doc



                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             CRIMINAL APPELLATE JURISDICTION

                              CRIMINAL WRIT PETITION NO.2497 OF 2021

            Rajiv Dhanshing Lahot                                    ...Petitioner
                 Versus
            The State of Maharashtra & Anr.                           ...Respondents


            Mr. Meghashyam Kanoji Kocharekar for the Petitioner

            Mr. A. D Kamkhedkar, A.P.P for the Respondent No.1-State
            None for the Respondent No. 2


                                               CORAM : REVATI MOHITE DERE, J.

(THROUGH VIDEO-CONFERENCING) THURSDAY, 15th JULY 2021

P.C. :

1 Heard learned counsel for the petitioner.

2 Learned counsel for the petitioner states that the DV complaint

filed by the respondent No. 2 as against the petitioner, is false and baseless.

He submits that the stand of the respondent No. 2 in the DV complaint that

she was staying with the petitioner, is contrary and inconsistent with her

complaint/FIR, in which, she has stated that there were no relations

between the two.

SQ Pathan                                                                                            1/2




                                                                                    25-wp-2497-2021.doc




                 3                 Learned counsel relied on the judgment of the Apex Court in

the case of D. Velusamy v. D. Patchaiammal1 and the judgment of this

Court in the case of Dimple Jatin Khanna @ Dimple Rajesh Khanna @

Dimple Khanna & Anr. v. Anita Advani & Anr. 2, in support of his

submission.

4 Issue notice to the respondents, returnable on 12 th August 2021.

Learned A.P.P waives notice on behalf of the respondent No. 1-State. In

addition to Court notice, petitioner to serve the respondent No.2 by

Advocate's notice and file an affidavit of service before the returnable date.

5 In the meantime, the proceedings before the DV Court are

stayed, till the next date.

REVATI MOHITE DERE, J.

1    (2010) 10 SCC 469
2    Cri. WP/4196/2012 & 4197/2012 dtd. 9/4/2015

    SQ Pathan                                                                                             2/2