Nandabai W/O Panjabrao Tayde And 5 ... vs Shilpa W/O Subhash Tayde
2023 Latest Caselaw 5709 Bom

                                                 -1-                           28.APL.828.2022.odt



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

               CRIMINAL APPLICATION (APL) NO. 828 OF 2022
                          Smt. Nandabai W/o. Panjabrao Tayde & Ors.
                                              Vs.
                                Sau. Shilpa W/o. Subhash Tayde
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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. Sagar Katkar, Advocate for the Applicants.
                       Ms. A.S. Mishrikotkar, Advocate (appointed) for the Non-applicant.


                                     CORAM : G. A. SANAP, J.

DATED : 16th JUNE, 2023.

This Court, by judgment and order dated 6th June, 2023 in Criminal Application (APL) No.179/2020 with connected matters, has held that the application under Section 482 of the Code of Criminal Procedure, 1973 for quashing the proceeding under the Protection of Women from Domestic Violence Act, 2005 is not maintainable.

2. Learned advocate for the applicants submits that the Court may pass appropriate order.

3. The application is dismissed being not maintainable.

(G. A. SANAP, J.) Vijay