Citation : 2023 Latest Caselaw 5718 Bom
Judgement Date : 16 June, 2023
-1- 42.APL.1686.2022.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
CRIMINAL APPLICATION (APL) NO. 1686 OF 2022
Dr. Suraj S/o. Dariyanamal Bhawnani & Ors.
Vs.
Smt. Roshani @ Nisha W/o. Suraj Bhawnani
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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. S.C. Mishra, Advocate for the Applicants.
Mr. A.A. Dhawas, Advocate 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. List this matter for passing orders on 21st June, 2023.
(G. A. SANAP, J.) Vijay
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