Bombay High Court
Shri.Anil Sampatrao Kothawale vs Pushpabai Anil Kothawale And Others on 18 September, 2018
Author: V.K. Jadhav
Bench: V.K. Jadhav
1 CRI WP 1778.2017.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
CRIMINAL WRIT PETITION NO. 1778 OF 2017
SHRI. ANIL SAMPATRAO KOTHAWALE
VERSUS
PUSHPABAI ANIL KOTHAWALE AND OTHERS
...
Advocate for Petitioner : Mr. Kulkarni Mukul S.
Advocate for Respondents : Mr Harshal P. Randhir
Mr A V Deshmukh APP for respondent no.3.
...
CORAM : V.K. JADHAV, J.
Dated: September 18, 2018 ...
PER COURT :-
1. Learned counsel for respondent no.1 tendered across the bar affidavit-in-reply of respondent no.1.
Same is taken on record. Copy is given to the other side today itself before the Court.
2. Learned counsel for respondent has placed his reliance on following two cases :-
a. Gorakshnath Khandu Bagal Vs. State of Maharashtra and others reported in 2005 Cri.L.J. 3158.
b. Shri Manoj Markas Thorat Vs. The State of Maharashtra and another in Criminal Revision Application No.616/2009. aaa/-
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2 CRI WP 1778.2017.odt
3. Learned counsel for respondent/wife submits that, the Division Bench of this Court in the case of Gorakshnath Khandu Bagal Vs. State of Maharashtra and others (supra) has referred the Apex Court's judgment in the case of Shahada Khatoon Vs. Amjad Ali 1999 Cri LJ 5060.
4. Learned counsel for the petitioner has placed his reliance in a case of Mohd. Arif Pathan s/o Ibrahim Pathan Vs. State of Maharashtra and others wherein the Single Judge of this Court at Nagpur Bench (Coram : P. N. Deshmukh, J.) though referred the case of Shahada Khatoon and others (supra), however, the aforesaid case Gorakshanath Khandu Bagal was not placed before the learned Single judge of this Court at Nagpur Bench.
5. Learned counsel for the petitioner seeks one week's time.
6. Stand over to 25.9.2018.
( V.K. JADHAV, J. ) ....
aaa/-
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