Soniya W/O. Vishal Vishwakarma vs Vishal S/O. Satyanarayan Vishwakarma
2024 Latest Caselaw 1342 Bom

Bombay High Court

Soniya W/O. Vishal Vishwakarma vs Vishal S/O. Satyanarayan Vishwakarma on 18 January, 2024

                                                         cran3926.23
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       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 BENCH AT AURANGABAD

         947 CRIMINAL APPLICATION NO. 3926 OF 2023
                      IN REVN/11/2021

                  Soniya W/o. Vishal Vishwakarma
                              VERSUS
              Vishal S/o. Satyanarayan Vishwakarma
                                  ...
Advocate for Applicant : Mr. Telgaonkar Uttam L.
Advocate for Respondents : Mr. Patil Ujwal Subhash
                                  ...

                         WITH
      CRIMINAL REVISION APPLICATION NO. 11 OF 2021

              Vishal S/o. Satyanarayan Vishwakarma
                             VERSUS
             Soniya W/o. Vishal Vishwakarma And Anr
                                ...

                           WITH
           CRIMINAL APPLICATION NO. 524 OF 2019
                      IN REVN/11/2021

              Vishal S/o. Satyanarayan Vishwakarma
                              VERSUS
             Soniya W/o. Vishal Vishwakarma And Anr
                                   ...
Advocate for Applicant : Mr. Patil Ujwal Subhash
Advocate for Respondent No.1 : Mr. Mr. Telgaonkar Uttam L.
APP for Respondent No.2 Mr. Satish A. Gaikwad
                                 .....

                           CORAM : SANJAY A. DESHMUKH, J.

DATED : 18th JANUARY, 2024.

PER COURT :-

1. Learned advocates for both sides submitted that the parties

have settled the dispute before the family Court, Aurangabad. A

copy of judgment is produced on record. It appears that entire

amount is paid/deposited by the husband. The learned advocates for cran3926.23

the parties pray to dispose of all these applications.

2. In view of above and since the parties have compromised

the matter between them, the criminal applications and criminal

revision application are disposed of.

3. The applicant wife is permitted to withdraw an amount of

Rs.3,15,000/- with interest, if any,

(SANJAY A. DESHMUKH, J.)

rlj/