Bombay High Court
Wilson Jule @ Juje Mascarenhas And Ors vs Mona Wilson Mascarenhas And Anr on 7 September, 2018
Author: Bharati H. Dangre
Bench: Bharati H. Dangre
10-wp-4236-2015.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO.4236 OF 2015
Wilson Jule @ Juje Mascarenhas & Ors. ...Petitioners
Versus
Mona Wilson Mascarenhas & Anr. ...Respondents
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Mrs.Shakuntala A. Mudbidri for the Petitioners.
Mrs.P.P. Shinde, APP for the Respondent-State.
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CORAM : SMT.BHARATI H. DANGRE, J.
DATE : 07th SEPTEMBER 2018 P.C.
1. The learned counsel for the petitioner submits that petitioner is aggrieved by the order passed by the Sessions Judge, Pune thereby dismissing the appeal preferred against an order passed by the learned Judicial Magistrate First Class, Pimpri-Chinchwad at Akurdi, Pune on 28.11.2011. By the said order, the learned Magistrate had directed the petitioner to pay an amount of Rs.1,500/- towards accommodation and an amount of Rs.1,000/- for the applicant Nos.1 and 2 each and also an amount of Rs.25,000/- by way of compensation. On an appeal being preferred under Section 29, N.S. Kamble page 1 of 2 ::: Uploaded on - 11/09/2018 ::: Downloaded on - 12/09/2018 00:20:44 ::: 10-wp-4236-2015.doc the Sessions Judge dismissed the said Appeal. The present petition is pending in this Court since 2015 the learned counsel for the petitioner informs this Court that there are certain subsequent developments which include a factum of the respondent-wife earning a substantial amount as he is being employed with Infosys Limited and she seeks leave of this Court to place on record a subsequent development by filing an additional affidavit. Leave is granted to the petitioner. Stand overt to 15th October 2018.
(SMT.BHARATI H. DANGRE, J.)
N.S. Kamble page 2 of 2
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