Deepak A Nikam vs State Of Maharashtra And Anr.
2026 Latest Caselaw 3236 Bom

Bombay High Court

Deepak A Nikam vs State Of Maharashtra And Anr. on 31 March, 2026

Author: N.R. Borkar

Bench: N.R. Borkar

                                                                        8-cr-wp-5892-25.odt


           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                CRIMINAL APPELLATE JURISDICTION
                  WRIT PETITION NO. 5892 OF 2025

Deepak A. Nikam                                               ...Petitioner
     V/s.
State of Maharashtra & Anr.                                   ...Respondents.

                             ..............
Ms Yogita Deshmukh Chitnis i/b. Mr. Nikhil N. Dixit and Mr. Rahul
Palve for the Petitioner.
Ms S.M. Yadav, APP for the Respondent/State.
Adv. M.J. Reena Rolland for Respondent No.2.
                             ..............

                                    CORAM     :      N.R. BORKAR, J.

                                    DATE      :      31.03.2026.

P.C. :

1. By consent of the parties, Advocate Mallika Ingle is appointed as a Mediator to explore the possibility of amicable settlement of dispute between the parties.

2. Learned counsel for the petitioner submits that the trial Court has issued Distress Warrant against the petitioner. It is submitted that outstanding amount towards maintenance as on today is about Rs.15,03,500/-. On instructions, the learned counsel for the petitioner submits that the petitioner is willing to pay amount of Rs.4,00,000/- within a period of one week and thereafter further amount of Rs.3,00,000/- within a period of three weeks to the respondent No.2.

8-cr-wp-5892-25.odt

3. List the present petition on 30 th April 2026. Till the next date, the trial Court shall not take any coercive action against the petitioner.

4. The petitioner shall pay the amount of Rs.4,00,000/- within a period of one week and thereafter further amount of Rs.3,00,000/- within a period of three weeks to the respondent No.2.

[N.R.BORKAR, J.]