Suchita Amol Jadhav vs Amol Shriram Jadhav
2022 Latest Caselaw 3803 Bom

                                                                                                       (1)                                                 35.revn.83.2022

                                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                   NAGPUR BENCH : NAGPUR
                                         CRIMINAL REVISION APPLICATION NO.83 OF 2022
                                                   Suchita Amol Jadhav Vs. Amol Shriram Jadhav
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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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                        Mr. U. R. Gosavi, Advocate for applicant.

                                                                                        CORAM :                     AVINASH G. GHAROTE, J.

DATE : 07/04/2022

Heard Mr. Gosavi, learned counsel for the applicant, who submits that after filing of the D.V. proceedings by the wife on 11.11.2021, the husband/respondent took forcible custody of the child on 25.12.2021. In an application filed under Section 21 of the D.V. Act, by the wife Exh.8 (page 32) by an order dated 28.01.2022, the learned trial Court granted custody of the child to the wife. In appeal, the learned Appellate Court by the impugned judgment dated 21.03.2022, has set aside the order granting custody of the male child, by the learned trial Court and has rejected the application for custody of the child.

Issue notice to the non-applicant, returnable in two weeks.

The applicant is permitted to serve the non-applicant by all modes as are permissible in law.

Hamdast granted.

Digitally signed byANANT R                                                                                                                JUDGE
SARKATE                                Sarkate
Signing Date:08.04.2022
14:57