Sandeep Ramchandra Balbudhe And 2 ... vs State Of Mah. Thr. Pso Ps Benoda ...
2021 Latest Caselaw 8646 Bom

                                                                                                                                           apl593.21 7
                                                                                1

                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                                   NAGPUR BENCH, NAGPUR

                        CRIMINAL APPLICATION (APL) NO.593/2021
                          Sandeep Ramchandra Balbudhe and ors
                                            ..vs..
                State of Mah., thr. PSO PS Benoda, Amravati (Rural) and anr

...................................................................................................................................................................
Office Notes, Office Memoranda of Coram,
appearances, Court orders or directions                                          Court's or Judge's Order
and Registrar's orders
...................................................................................................................................................................
                                 Shri Mohd.Ateeque, Counsel for Applicants.
                                 Mrs.M.A.Barabde, Addl.P.P. for the State.

                                                           CORAM                      : V.M.DESHPANDE &
                                                                                        AMIT B.BORKAR, JJ.

                                                           DATED                      : JUNE 30, 2021.


                               1.                          Hearing                  was           conducted                    through                 Video

Conferencing and learned counsel agreed that audio and visual quality was proper.

2. This is an application under Section 482 of the Code of Criminal Procedure for quashment of First Information Report No.13/2021 registered with Benoda Police Station, Amravati for offences punishable under Sections 498(A), 504, and 506 read with Section 34 of the Indian Penal Code.

3. Learned counsel Shri Mohd.Ateeque for applicants submits, that applicant No.1 and non-applicant No.2/original complainant, who are husband and wife, filed a joint petition for divorce in the Court of Family Court at Pune. He submits that learned Judge, Family Court No.2,

.....2/-

apl593.21 7

Pune by judgment and order dated 8.6.2021 granted decree of divorce and relations between applicant No.1 and non- applicant No.2 as husband and wife have come to an end.

4. In view of the aforesaid, issue Notices of final disposal to non-applicants, returnable on 12.7.2021.

5. It will be open for learned counsel for the applicants to serve non-applicant No.2 by taking Hamdast and also by RPAD.

6. In the meanwhile, though Investigating Officer may continue with investigation, chargesheet shall not be filed against applicants without leave of this Court.

                          JUDGE                            JUDGE
        !! BRW !!




                                                                            ...../-