Shrikant S/O. Bhagwat Kale And ... vs The State Of Maharashtra And Anr
2022 Latest Caselaw 2197 Bom

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                                                                 crwp950.19.odt

           IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                      BENCH AT AURANGABAD

                CRIMINAL WRIT PETITION NO. 950 OF 2019

 Shrikant s/o Bhagwat Kale & others                     Petitioners

          Versus

 The State of Maharashtra & another                     Respondents


 Mr. R. B. Narwade Patil, advocate for the petitioners
 Mrs. P. V. Diggikar, APP for Respondent No.1.
 Mr. S. C. Swami, advocate for Respondent No.2.


                               CORAM : V.K.JADHAV AND
                                       SANDIPKUMAR C. MORE, JJ.

                               DATE     : 03rd March, 2022.

 PC :

Learned Counsel appearing for the parties submit

across the bar a pursis indicating settlement between the parties.

Same is taken on record.

Learned Counsel for the petitioners submits across the

bar the copy of the judgment and decree passed by the Family

Court at Latur in the divorce petition by mutual consent.

Stand over to 10.03.2022, in urgent category.

  (SANDIPKUMAR C. MORE)                         (V.K.JADHAV)
      JUDGE                                        JUDGE

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