Sanpreet Kaur Davindar Singh ... vs The State Of Maharashtra And ...
2021 Latest Caselaw 7870 Bom

                                                                      crwp565.21
                                     -1-


               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                  10 CRIMINAL WRIT PETITION NO.565 OF 2021

               SANPREET KAUR DAVINDAR SINGH GURUDATTA
                                     VERSUS
                THE STATE OF MAHARASHTRA AND ANOTHER
                                        .....
                 Advocate for Petitioner : Mr. Menezes Joslyn A
                  APP for Respondents: Mr. G.O. Wattamwar
                                     .....

                                    CORAM : V. K. JADHAV AND
                                            SHRIKANT D. KULKARNI, JJ.

DATED : 14th JUNE, 2021

PER COURT:-

1. We have heard learned counsel for the petitioner for some

time.

2. It appears that the petitioner, who is real sister of husband of

respondent No.2, has been implicated in the crime bearing C.R. No.

I-28 of 2013 registered on the basis of complaint lodged by

respondent No.2. Learned counsel submits that when the parties

had approached to this court challenging the judgment and order

passed against them by the Family Court, they have come to

amicable settlement and the terms of the settlement were reduced

into writing. Learned counsel submits that the petitioner, who is not

in talking terms with her brother, has filed the present writ petition for

quashing of criminal case on two grounds; firstly there is non

compliance of consent decree and secondly, though the complaint

has been lodged against the petitioner, there are no specific

crwp565.21

allegations against her.

3. In view of above submissions, issue notice to the respondents,

returnable on 12.07.2021.

4. Learned A.P.P. waives notice for respondent No.1-State.

(SHRIKANT D. KULKARNI, J.) (V. K. JADHAV, J.)

rlj/