Savita Suresh Pasi vs Suresh Narayan Jhagru Pasi And Anr
2023 Latest Caselaw 1190 Bom

                      Tauseef Farooqui                                       30-REVN.207.2022.doc

TAUSEEF
LAIQUEE
FAROOQUI                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Digitally signed by
TAUSEEF LAIQUEE
                                     CRIMINAL APPELLATE JURISDICTION
FAROOQUI
Date: 2023.02.06
10:55:03 +0530                CRIMINAL REVISION APPLICATION NO.207 OF 2022

                      Savita Suresh Pasi                                 ...Applicant
                            V/s.
                      Suresh Narayan Jhagru Pasi & Anr.                  ...Respondents


                      Ms. Kokila Kalra for Applicant.
                      Ms. Ruchi Singh i/by Mr. D. V. Saroj for Respondent No.1.
                      Mr. S. R. Agarkar, APP for Respondent No.2 (State).


                                                    CORAM        : AMIT BORKAR, J.

DATED : FEBRUARY 03, 2023

P.C.:

1. The Respondent No.1 to file Affidavit disclosing the assets and liability and income as contemplated by the Judgment in the case of Rajnesh Vs. Neha & Anr., reported in (2021 (2) SCC

324).

2. Stand over to 17th February 2023.

(AMIT BORKAR, J.)

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