Puspendu Das vs Sreoshi Datta And Anr
2021 Latest Caselaw 16391 Bom

Rane                              1/2        APL-975-2021--SR.14
                                               25November,2021.

     IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                CRIMINAL APPELLATE JURISDICTION

                CRIMINAL APPLICATION NO. 975 OF 2021


Mr. Puspendu Das
through POA, Mallika Das                       .....Applicant

         V/s.

Mrs. Sreoshi Datta                             .....Respondent

                    ****
Mr. Manojkumar Banerjee i/by. Ms. Snehal Kolamkar,
     Advocate for the applicant.

Mr. Y.M. Nakhawa, APP for State.

                     Coram : Sandeep K. Shinde, J.

Thursday, 25th November, 2021.

P.C. :

1. In this application, the applicant has assailed

the judgment dated 18th February, 2021 passed by the

Family Court No.5, Pune by which petition for annulment

of marriage has been dismissed with costs.

2. In view of the prayer, Registry to verify the

prayer in the application and place it before the Rane 2/2 APL-975-2021--SR.14 25November,2021.

appropriate Bench as per the Roaster. In my view, Section

19 of the Family Court Act mandates an Appeal against the

judgment and order of the Family Court.

         Digitally
         signed by
         NEETA
NEETA    SHAILESH
SHAILESH SAWANT
SAWANT Date:
         2021.11.26
         18:54:41
         +0530

(Sandeep K. Shinde, J.)