Bombay High Court
Vaibhav Pravinchandra Yevalekar vs The State Of Maharashtra And Anr on 3 December, 2018
Author: Sarang V. Kotwal
Bench: B. P. Dharmadhikari, Sarang V. Kotwal
1 APL 1007-18.odt-32
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION NO.1007 OF 2018
Mr. Vaibhav Pravinchandra Yevalekar. ] ... Applicant
Versus
The State of Maharashtra & Anr. ] ... Respondents
Ms. Neha Bhide for Applicant.
Mrs. Sangeeta Shinde, APP for State - Respondent No.1.
Ms. Sonal Parab i/b Rajeev Sawant & Associates for Respondent No.2.
CORAM :- B. P. DHARMADHIKARI &
SARANG V. KOTWAL, JJ.
DATE :- DECEMBER 03, 2018 P. C. :-
1. Parties are present with their respective Counsel.
2. Petitioner is stepson of the Complainant.
3. We have perused the report dated 01/07/2017 and also the Affidavit filed by the Complainant before this Court.
URS 1 of 2
::: Uploaded on - 05/12/2018 ::: Downloaded on - 28/12/2018 23:03:36 :::
2 APL 1007-18.odt-32
4. It appears that all family members have taken a joint decision. The Respondent No.2 is present before the Court and stated that she does not to prosecute her case.
5. Accepting the statement, we make Rule absolute in terms of prayer clause (a).
(SARANG V. KOTWAL, J.) (B. P. DHARMADHIKARI, J.) URS 2 of 2 ::: Uploaded on - 05/12/2018 ::: Downloaded on - 28/12/2018 23:03:36 :::