Bombay High Court
Nivrutti S/O. Uttam Datir And Another vs The State Of Maharashtra Thr. The Police ... on 28 November, 2018
Author: Swapna Joshi
Bench: P.N. Deshmukh, Swapna Joshi
2811apl915.17 1/2
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
CRIMINAL APPLICATION (APL) NO.915 OF 2017
(Nivrutti s/o Uttam Datir and another vs. State of Maharashtra and another)
______________________________________________________________________________
Office Notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's orders
or directions and Registrar's orders.
Shri A. Deshpande, Advocate for applicants.
Smt. M.H. Deshmukh, Advocate for respondent no.1.
Shri S.V. Ingole, Advocate for respondent no.2.
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CORAM : P.N. DESHMUKH AND
MRS. SWAPNA JOSHI, JJ.
DATED : NOVEMBER 28, 2018 After hearing Shri Deshpande, learned Counsel for applicants, for some time, we prima facie find that there are no allegations against applicant no.1 establishing any offence against him while allegations against applicant no.2 appear to be vague. Moreover, both the applicants are not residents of Babhulgaon where non-applicant no.2's husband was residing at the material time. In fact, applicant no.2 appears to be resident of abroad since prior to marriage between non- applicant no.2 and her husband, which was solemnized in June 2014.
In the affidavit-in-reply filed on record by State, it is stated that investigation is almost complete and charge-sheet is to be filed.
Learned Additional Public Prosecutor to seek instructions whether charge-sheet is filed and in the ::: Uploaded on - 29/11/2018 ::: Downloaded on - 30/12/2018 10:23:44 ::: 2811apl915.17 2/2 event charge-sheet is filed, to produce copy of charge- sheet on the next date.
Stand over to 19/12/2018.
JUDGE JUDGE
khj
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