Rajiv Jaysukhlal Shah And Anr vs State Of Maharashtra And Anr
2022 Latest Caselaw 8198 Bom

                                                              45-WP-2809-2022.odt


      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
            CRIMINAL APPELLATE JURISDICTION
         CRIMINAL WRIT PETITION NO. 2809 OF 2022
Rajiv Jaysukhlal Shah and another               ...    Petitioners
        Versus
The State of Maharashtra and another            ...    Respondents
                                      .........
Ms. Trupti Chavan instructed by Mr. P.S. Chavan for the Petitioners.
Mrs. M.H. Mhatre, APP for the State.
                              .........
                             CORAM :            NITIN JAMDAR AND
                                                N.R. BORKAR, JJ.

                             DATED :            22 AUGUST 2022

P.C. :-

The learned Counsel for the Petitioners states that in the Family Court Appeal filed in this Court, the Respondent- Complainant have filed the consent terms. None appears for the Respondent-Complainant. The learned Counsel for the Petitioners states that notice would be given to the Respondent No.2. Notice be given and Affidavit of Service be filed.

2. If the Respondent No.2 is giving consent as stated above then the Affidavit of Consent be filed.

Kanchan P Dhuri 1 / 2 45-WP-2809-2022.odt

3. We are informed that the proceedings which are sought to be pending before the Metropolitan Magistrate Court are almost concluded and the learned Magistrate is likely to pronounce the Judgment on 3 September 2022.

4. Stand over to 29 August 2022. To be listed under the caption 'For Directions'.

                              ( N.R. BORKAR, J. )                           ( NITIN JAMDAR, J. )
           Digitally signed
           by KANCHAN
KANCHAN    PRASHANT
PRASHANT   DHURI
DHURI      Date:
           2022.08.24
           18:32:32 +0530




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