Ritesh S/O Manohar Waghmare vs Priyanka W/O Ritesh Waghmare
2024 Latest Caselaw 3022 Bom

Bombay High Court

Ritesh S/O Manohar Waghmare vs Priyanka W/O Ritesh Waghmare on 31 January, 2024

                                               1                         949 appln.517.24.odt


                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                             BENCH AT AURANGABAD.
                   949 CRIMINAL APPLICATION NO. 517 OF 2024
                                      IN
            CRIMINAL REVISION APPLICATION (STAMP) NO. 1347 OF 2024
                                    WITH
            CRIMINAL REVISION APPLICATION (STAMP) NO. 1347 OF 2024


                           RITESH S/O MANOHAR WAGHMARE
                                       VERSUS
                           PRIYANKA W/O RITESH WAGHMARE

                                           ...
      Advocate for Applicant : Mr. Angad Lala Kanade.
                                           ...


                                        CORAM : SANJAY A. DESHMUKH, J.

                                        DATE       :   31st January, 2024.

      P.C.:

      1         Heard the learned counsel for applicant. He prays for interim
      relief.


      2         Issue notice to the respondent in both the matters, returnable on
      27th February, 2024.


      3         Perused the impugned judgment.


      4         On depositing 50% amount out of the amount of maintenance

from the date of filing of the application and continue to deposit 50% amount in the Trial Court, there shall be stay in terms of prayer clause (D) of the Criminal Revision Application (Stamp) No.1347 of 2024.

[ SANJAY A. DESHMUKH, J. ] nga