Anita Shashikant Sarvade vs Santosh Uttam Sarvade And Ors
2022 Latest Caselaw 7764 Bom

                                                                                          33-REVN-237-2022.doc




                                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                 CRIMINAL APPELLATE JURISDICTION

                                         CRIMINAL REVISION APPLICATION NO. 237 OF 2022

                              Anita Shashikant Sarvade                          ...Applicant
                                    Versus
                              Santosh Uttam Sarvade And Ors.                   ...Respondents
                                                                     ....
                              Mr. B. G. Tangsali, Advocate for the Applicant.
                              Mr. S. R. Agarkar, APP for the Respondent - State.

                                                                     ....

                                                   CORAM       :        PRAKASH D. NAIK, J.

                                                   DATE        :        10th AUGUST, 2022.

                              PER COURT:

1. The applicant had preferred an application under Section 12

of the Domestic Violence Act before the Court of learned J.M.F.C.,

Pune. The said application was partly allowed vide order dated

18th March, 2016 by granting relief stipulated in the said order.

The respondent challenged the aforesaid order by preferring an

appeal before the Sessions Court. The said appeal has been

allowed vide judgment and order dated 7th January, 2022 by setting

aside the order dated 18th March, 2016 passed by J.M.F.C.

Cantonment Court, Camp, Pune - 1.

2. Issue notice to respondent Nos.1 to 5, returnable on 5 th

September, 2022.

Digitally signed by SAJAKALI SAJAKALI LIYAKAT JAMADAR LIYAKAT Date: Sajakali Jamadar 1 of 2 JAMADAR 2022.08.12 11:02:13 +0530 33-REVN-237-2022.doc

3. In addition to Court notice, the applicant is permitted to

serve the Respondent Nos. 1 to 5 by way of private notice.

                                       (PRAKASH D. NAIK, J.)




Sajakali Jamadar                  2 of 2