Gajanan Shankarrao Mate And ... vs Vandana Gajanan Mate
2022 Latest Caselaw 4329 Bom

                                                                                                                                                       40crrevn99.22.odt
                                                                                           1


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

                      CRIMINAL REVISION APPLICATION NO. 99/2022
              Gajanan Shankarrao Mate and anr...Versus...Vandana Gajanan Mate
 - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - --- -
Office Notes, Office Memoranda of Coram,                                                                             Court's or Judge's orders
appearances, Court's orders or directions
and Registrar's orders
- - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - ----- ------------ -
                                            Mr. A.J.Kadu, Advocate for applicant


                                                                                        CORAM : AVINASH G. GHAROTE, J.

DATE : 25/04/2022

Heard Mr. Kadu, learned counsel for the applicant. The application challenges the judgment rendered by the learned Sessions Court in Criminal Appeal No. 88/2019, dated 11.1.2022 (page 142), whereby the learned Appellate Court has allowed the appeal by setting aside the judgment delivered by the learned JMFC dated 9.10.2017, by which the application under Section 12 of the D.V. Act filed by the respondent was dismissed (pg 88 and 107) and has granted several reliefs to the respondent. Mr. Kadu, learned counsel for the applicant submits that though a categorical finding has been rendered by the learned JMFC in the judgment dated 9.10.2017 under Section 12 of the D.V. Act that the respondent has failed to prove any domestic violence against her and therefore dismissed her application, which finding though has been maintained by the learned Appellate Court (para 27 page 133) however, merely on the ground that certain questions were not put in the cross-exmaination, the 40crrevn99.22.odt

appeal has been allowed.

Issue notice for final disposal of the matter returnable on 6.5.2022.

Since no execution proceedings have been filed, the issue of consideration of the request for stay is differed till 6.5.2022.

JUDGE Rvjalit

Digitally sign byRAJESH VASANTRAO JALIT Location:

Signing Date:25.04.2022 17:56