Sunita Ramesh Jadhav vs Ramesh Dagadusaheb Jadhav ...
2022 Latest Caselaw 3989 Bom

           IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                               BENCH AT AURANGABAD


               CRIMINAL WRIT PETITION NO.352 OF 2020


 Sunita Ramesh Jadhav                              ... PETITIONER

          VERSUS

 Ramesh Dagadusaheb jadhav (Bokade) ... RESPONDENT

                              .......
 Mr. A.B. Chalak, Advocate for petitioner
                              .......

                                  CORAM :     R. G. AVACHAT, J.

                                  DATE :      12th APRIL, 2022.
 PER COURT :


                  Heard.        Learned counsel for the petitioner relies

on the Apex Court judgment in cases of Badshah Vs. Sou.

Urmila Badshah Godse & anr. [ 2014(1) AIR Bom.R. (Cri.)

497] and Chanmuniya Vs. Virendra Kumar Singh Kushwaha &

anr. [ (2011) 1 SCC 141 ]. Issue notice of final hearing of this

petition to the respondent, returnable on 5th July 2022.

( R. G. AVACHAT ) JUDGE

fmp/-