Shubhangi W/O. Shivraj Dharne vs Shivraj S/O. Gurupadappa Dharne ...
2023 Latest Caselaw 2930 Bom

                                       1                    949 C.R.A. 149-2017.odt




             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         BENCH AT AURANGABAD

           CRIMINAL REVISION APPLICATION NO.149 OF 2017
                       WITH REVN/39/2020

                   SHUBHANGI W/O. SHIVRAJ DHARNE
                                  VERSUS
          SHIVRAJ S/O. GURUPADAPPA DHARNE AND OTHERS
                                      ...
      Advocate for Applicant : Mr. A.V. Sakolkar h/f. Mr. V. G. Sakolkar,
                               Mr. H.B. Nandagavale
                    (Respondent in Revision/39/2020)
       Advocate for respondent Nos. 1 to 5 : Ms. Purva M. Janawade
                     (Applicants in Revision/39/2020)
                                     .....

                                      CORAM : S. G. MEHARE, J.

                                      DATE     : 24.03.2023

PER COURT :

1. Parties are present in person. Parties have settled the dispute

amicably. They admit the contents of the settlement terms. In view of

the settlement, the following order is passed :-

(i) The judgment and order passed by the learned Judicial

Magistrate, First Class, Court No.5, Latur, in Criminal Misc.

Application No. 541 of 2011, dated 26.08.2013 and the learned

Additional Sessions Judge, Latur, in Criminal Appeal No. 120 of

2013, dated 21.04.2017, are quashed and set aside.

2 949 C.R.A. 149-2017.odt

(ii) In view of the settlement terms, the applicant/husband have

accepted the settlement terms. The settlement deed be made a

part of the record in the trial Court.

(iii) The parties will be at liberty to move the Court in breach of

execution of terms and conditions of the settlement.

(iv) In view of the above, both petitions stand disposed of.

( S. G. MEHARE ) JUDGE

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