Vandana Sadashiv Patil vs Sadashiv Sakharam Patil And Anr
2022 Latest Caselaw 4393 Bom

                                                                     35-WP1282-2022.DOC

                                                                                     Santosh
                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CRIMINAL APPELLATE JURISDICTION


                                       WRIT PETITION NO. 1282 OF 2022

                      Mrs. Vandana Sadashiv Patil                             ...Petitioner
                                         Versus
                      Sadashiv Sakharam Patil and anr.                  ...Respondents
SANTOSH
SUBHASH
KULKARNI              Advocate Naik Anu Ramchandra, (Legal Aid), for the Petitioner.
Digitally signed by
SANTOSH
SUBHASH
                      Ms. Anamika Malhotra, APP for the State/Respondent no.2.
KULKARNI
Date: 2022.04.27
09:40:20 +0530




                                                 CORAM:      N. J. JAMADAR, J.

                                                 DATED :     26th APRIL, 2022
                      PC:-

1. Heard the learned Counsel for the petitioner.

2. The petitioner was awarded monetary reliefs by the

learned Judicial Magistrate, First Class, Miraj, by judgment and

order dated 15th October, 2011 in addition to protection and

residence orders.

3. In the appeal preferred by the respondent, the learned

Additional Sessions Judge by judgment and order dated 24th

January, 2022, partly allowed the appeal by setting aside the

order passed by the learned Magistrate as regards the monetary

reliefs and protection order and confirmed the residence order

only.

35-WP1282-2022.DOC

4. Being aggrieved, the petitioner has invoked the writ

jurisdiction of this Court.

5. Issue notice to the respondents, returnable on 8 th June,

2022.

6. Ms. Malhotra, the learned APP, waives notice for

respondent no.2.

7. In addition to notice through Court, the petitioner is at

liberty to serve respondent no.1 by private service and file

affidavit of service.

[N. J. JAMADAR, J.]