Bombay High Court
Amina Khatun W/O Mohd. Samad Shaikh vs Mohd. Samad Mohd. Qamar Shaikh And Ors on 17 July, 2025
Author: Madhav J. Jamdar
Bench: Madhav J. Jamdar
2025:BHC-AS:29585
12-APL-114-2025.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION NO.114 OF 2025
Amina Khatun W/o. Mohd. Samad Shaikh ...Applicant
Versus
Mohd. Samad Mohd. Qamar Shaikh & Ors ...Respondents
_______________________________________________________________
Mr. Ashok Kumar Dubey a/w Mr. Anil Pandey i/b SAVJ Law Solutions,
for the Applicant.
Mr. B. B. Kulkarni, APP for the Respondent-State.
_______________________________________________________________
CORAM: MADHAV J. JAMDAR, J.
DATED: 17th JULY 2025 P.C.:
1. Heard Mr. Dubey, learned Counsel appearing for the Applicant and Mr. Kulkarni, learned APP for the Respondent-State.
2. Mr. Dubey, learned Counsel for the Applicant submits that very limited relief has been sought by the Applicant to the effect that, DV Case No.307 of 2016 pending before the learned JMFC Andheri Court, Mumbai, be directed to be disposed of expeditiously. In view of the limited relief sought by the Applicant, it is not necessary to issue notice to the Respondents.
3. As the subject DV Case is of the year 2016, in the facts and circumstances, the learned JMFC Andheri Court, Mumbai is requested to expeditiously dispose of said DV Case No.307 of 2016, within a period of 18 months from today.
4. Accordingly, the Criminal Application is disposed of in above terms with no order as to costs.
Vaibhav Page No. 1 ::: Uploaded on - 17/07/2025 ::: Downloaded on - 02/08/2025 05:15:31 :::
12-APL-114-2025.doc
5. It is clarified that this Court has not considered the merits and all contentions on merits are expressly kept open.
[MADHAV J. JAMDAR, J.] Vaibhav Page No. 2 ::: Uploaded on - 17/07/2025 ::: Downloaded on - 02/08/2025 05:15:31 :::