Vishal Arvind Deshpande vs The State Of Maharashtra And Anr
2023 Latest Caselaw 8632 Bom

                                                                                37-wp1008-21.doc

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                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CRIMINAL APPELLATE JURISDICTION
         Digitally signed by
VASANT   VASANT
ANANDRAO ANANDRAO IDHOL          CRIMINAL WRIT PETITION NO.1008 OF 2021
IDHOL    Date: 2023.08.25
         10:49:57 +0530



                   Vishal Deshpande                                          ...Petitioner
                             V/s.
                   State of Maharashtra & Anr.                               ...Respondents


                   Mr.Vivekanand V. Krishnan for the Petitioner.

                   Ms.M.M. Deshmukh, APP for Respondent No.1 - State.

                   Mr.L.R. Odhekar for Respondent No.2.

                                                    CORAM : NITIN W. SAMBRE &
                                                            RAJESH S. PATIL, JJ.

DATE : 23RD AUGUST, 2023.

P.C. :-

1. The submissions are the prayer for quashing needs to be

allowed in view of the judgment of Family Court, Nashik delivered in

Petition No.A-785/2010 by the Family Court, Nashik on 22nd

September, 2016 wherein the prayer for divorce by mutual consent

under Section 13(B) of the Hindu Marriage Act, 1955 came to be

allowed. According to the learned counsel for the Petitioner, it was

agreed before the Family Court while consenting for grant of decree

for divorce by mutual consent that the present proceedings shall be

withdrawn or consent shall be extended.

37-wp1008-21.doc

2. In view of above, learned counsel for Respondent No.2

seeks time to make appropriate statement and if so required file an

affidavit.

3. Stand over to 8th September, 2023.

(RAJESH S. PATIL, J.) (NITIN W. SAMBRE, J.)