Raju Ranuji More And Others vs The State Of Maharashtra And ...
2022 Latest Caselaw 3906 Bom

                                      {1}
                                                           crappln1154.22.odt

           IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                      BENCH AT AURANGABAD

                 CRIMINAL APPLICATION NO. 1154 OF 2022

 Raju s/o Ranuji More & others                                 Applicants

          Versus

 The State of Maharashtra & another                            Respondents


 Mr. Arun S. Shejwal, advocate for the applicants
 Mr. S. S. Dande, APP for Respondent No.1.


                               CORAM : V.K.JADHAV AND
                                       SANDIPKUMAR C. MORE, JJ.

DATE : 11th April, 2022.

PC :

Heard.

Learned Counsel for the applicants submits that

applicant no.1 has obtained decree of divorce against Respondent

No.2. The learned Judge of the Family Court at Thane, by

judgment and order dated 16.11.2016, has dissolved the marriage

between applicant no.1 and Respondent No.2 by a decree of divorce

under Section 13(1)(ia) of the Hindu Marriage Act, 1955.

Learned Counsel for the applicants submits that

though the decree was ex parte, however, Respondent No.2 - wife

has not preferred any appeal against the said judgment and decree

despite having knowledge about it and by suppressing the said

{2} crappln1154.22.odt

fact, has lodged a complaint implicating all the family members of

applicant no.1.

It is not clear as to whether Respondent No.2 has

preferred any appeal against the said ex parte decree of divorce.

Thus, at present, issue notice to the Respondents, to

the extent of applicants no.2 to 4, returnable on 20.06.2022.

Learned A. P. P. waives notice for Respondent No.1.

  (SANDIPKUMAR C. MORE)                         (V.K.JADHAV)
      JUDGE                                        JUDGE

 adb