Nasirshah Husainshah And 10 ... vs Anjumnisa Nasirshah, C/O. ...
2022 Latest Caselaw 2015 Bom

                                                                                            (1)                                                 34.revn.10.2022

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

                              CRIMINAL REVISION APPLICATION NO.10 OF 2022
                                                      Nasirshah Husainshah and others
                                                                    Vs.
                                                            Anjumnisa Nasirshah

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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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             Ms. Sonali Saware, Advocate for applicant.


                                                                             CORAM :                     AVINASH G. GHAROTE, J.

DATE : 26/02/2022

Heard learned counsel for the applicant.

2. The contention is that the applicant Nos.4 to 11 were never residing at Adgaon Khurd, Tq. Akot, even before the marriage of the applicant No.1 with the non- applicant which took place on 05.05.2010 and even the applicant No.1, immediately after the marriage had started residing separately at Patur in rented house, in view of which, the directions as contained in clauses 3 to 5 of the order of the learned Judicial Magistrate First Class, Murtizapur dated 22.12.2016, were totally unjustified. The position in this regard is indicated in para 25 (page 28) of the judgment of the learned Sessions Court dated 21.10.2021, considering which, issue notice to the non-applicant, returnable on 14.03.2022.

(2) 34.revn.10.2022

3. The judgment of the learned Judicial Magistrate First Class, Murtizapur, dated 22.12.2016, insofar as clauses 3, 5 and 6, relating to the applicant Nos.2 to 11 are concerned, shall stand stayed till the returnable date.

JUDGE Sarkate

Digitally signed byANANT R SARKATE Signing Date:26.02.2022 16:14