Bombay High Court
Shabbir Saheblal Mulla vs The State Of Maharashtra And Ors on 4 March, 2019
Author: Revati Mohite Dere
Bench: B. P. Dharmadhikari, Revati Mohite Dere
wp.936.19.30.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO. 936 OF 2019
Shabbir Saheblal Mulla ...Petitioner
Versus
The State of Maharashtra & Ors. ...Respondents
Mr. Yogiraj Purwant for the Petitioner
Mr. A. D. Kamkhedkar, A.P.P for the Respondent No.1-State
Ms. Barsha Parulekar for the Respondent No. 3
I.O HC Mr. Sameer Shaikh from Mandrup Police Station, Solapur Rural, is
present
CORAM : B. P. DHARMADHIKARI &
REVATI MOHITE DERE, JJ.
MONDAY. 4Th MARCH 2019 P.C. :
1 Petitioner states that complaint made by respondent No. 2 is incorrect and respondent No. 3 has voluntarily left respondent No. 2 and petitioner is, in no way, concerned with her leaving the household of respondent No. 2.
2 This Court has still not issued notice to parties. However, respondent No. 3 is present in Court with her advocate. Her advocate SQ Pathan 1/2 ::: Uploaded on - 05/03/2019 ::: Downloaded on - 13/03/2019 07:39:07 ::: wp.936.19.30.doc informs that because of danger of life from respondent No. 2, respondent No. 3 is unwilling to disclose her address and whereabouts. She has worn a burqa and the Court, therefore, was required to ask whether she has converted herself. She has intimated that only to save herself, she has used said dress. 3 In this situation, issue notice to respondent No.2, returnable on 23rd April 2019.
4 We direct petitioner as also respondent No. 3 to cooperate with respondent No. 1 in the matter. However, no coercive steps against either petitioner or respondent No. 3 in the meanwhile.
REVATI MOHITE DERE, J. B. P. DHARMADHIKARI, J.
SQ Pathan 2/2 ::: Uploaded on - 05/03/2019 ::: Downloaded on - 13/03/2019 07:39:07 :::