Hitendrakumar S/O Panditrao ... vs Nilima W/O Hitendrakumar ...
2022 Latest Caselaw 1550 Bom

                                                                                                         (1)                                                  38.revn.9.2022

                                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                   NAGPUR BENCH : NAGPUR
                                         CRIMINAL REVISION APPLICATION NO.09 OF 2022
                                                Hitendrakumar s/o Panditrao Palaspagar
                                                                  Vs.
                                         Smt. Nilima w/o Hitendrakumar Palaspagar and another
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           Office Notes, Office Memoranda of Coram,                                                                       Court's or Judge's orders
           appearances, Court's orders of directions
           and Registrar's orders
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                        Mr. K. Kalidas, Advocate for applicant.

                                                                                        CORAM :                     AVINASH G. GHAROTE, J.

DATE : 15/02/2022

After hearing for some time, when it was brought to the notice of the learned counsel that any application for modification of the order of maintenance could only be made before the learned Judicial Magistrate First Class in Domestic Violence proceedings and not by way of the present revision, by way of a challenge to the judgment dated 02.09.2015 passed by the learned Sessions Court, Wardha, in Criminal Appeal Nos.45 of 2013 and 50 of 2013, which challenge was already raised earlier in Criminal Revision No.152 of 2015 and has been negatived by this Court by the Judgment dated 19.01.2018, with a costs of Rs. 25,000/-, learned counsel for the applicant, seeks to withdraw the present criminal revision.

Considering the present status of the applicant, the Court refrains from imposing cost upon the applicant. The application is dismissed as withdrawn.

Digitally signed byANANT R SARKATE Signing Date:16.02.2022 JUDGE 14:52

Sarkate