Bombay High Court
Amit Harisingh Rathod And Others vs Jagruti Amit Rathod And Anr on 15 March, 2021
Author: V.K.Jadhav
Bench: V.K.Jadhav
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criapp12020.odt
IN THE HIGH COURT OF JUDICATURE OF BOMBAY
BENCH AT AURANGABAD
CRIMINAL APPLICATION NO.120 OF 2020
Amit Harisingh Rathod & others Petitioners
Versus
Jagruti Amit Rathod & another Respondents
Mr. A.V.Rakh, advocate for the Petitioners.
Mrs. Jagruti Amit Rathod - Respondent No.1 present party-in-
person.
CORAM : V.K.JADHAV, J.
DATE : 15th March, 2021. PC : 1 Respondent No.1- Jagruti Amit Rathod, who is present
party-in-person, submits that she had initiated proceedings under the provisions of Protection of Women from Domestic Violence Act, 2005, at Nandurbar when she was residing with her parents. Respondent No.1 - Jagruti submits that thereafter she has shifted to Mumbai for the purpose of education of her daughter - Respondent No.2 herein. Respondent No.1 is now staying at Mumbai with her small daughter for her educational purpose. Respondent No.1- Jagruti claims that she has no independent source of income and she is housewife.
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{2} criapp12020.odt 2 Respondent No.1-Jagruti Amit Rathod - party-in- person has no objection if this Criminal Application is allowed in terms of its prayer clause. More particularly, Respondent No.1 - Jagruti has no objection if the Criminal Application No.277 of 2018 filed under Seections 18, 1,, 20, 22 and 2d of Protection of Women from Domestic Violence Act, 2005, which is pending before the Court of Chief Judicial Magistrate, Nandurbar, is transferred to the Court of Judicial Magistrate, First Class, Thane. d In view of the above, instant Criminal Application is allowed in terms of prayer clause "a" and is accordingly disposed of.
(V.K.JADHAV) JUDGE adb ::: Uploaded on - 16/03/2021 ::: Downloaded on - 16/03/2021 23:21:50 :::