Bombay High Court
Suyash Ashokkumar Singhania vs Varsha Suyash Singhania And Anr on 28 October, 2021
Author: Sandeep K. Shinde
Bench: Sandeep K. Shinde
22-APL-146-
Digitally
signed by
SHAMBHAVI
2021.odt
SHAMBHAVI NILESH
NILESH SHIVGAN
SHIVGAN Date:
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
2021.10.28
18:55:39
+0530
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION NO. 146 OF 2021
Suyash Ashokkumar Singhania ... Applicant
Vs
Varsha Suyash Singhania & Anr. ... Respondents
...
Ms. Sangeeta Salvi for the Applicant. Ms. Rinky Agarwal for Respondent No.1. Mr. A.R.Patil , APP for the Respondent-State.
CORAM : SANDEEP K. SHINDE J. DATE : OCTOBER 28, 2021.
P.C. :
It is an application under Section 407 of the Code of Criminal Procedure, 1973. Applicant is husband. He has filed petition seeking dissolution of his marriage, which is pending in the Family Court, Bandra since 2017. Respondent/wife has moved an application under the Domestic Violence Act in the Court of Metropolitan Magistrate at Vikroli. This application was Shivgan 1/2 22-APL-146- 2021.odt filed in 2018. Applicant's case is that the D.V. proceedings instituted by the wife being CC No.167/DV/ 2018 be transferred to Family Court, Bandra along with Petition No.A-2407 of 2017. In my view, the request is reasonable and cannot be declined. This would facilitate parties to lead the evidence, which would not overlap if the proceedings in the DV are transferred to Family Court, Bandra.
2 The learned counsel for the respondent/wife seeks time for instructions. Time granted.
Stand over to 26th November, 2021.
(SANDEEP K. SHINDE, J.) Shivgan 2/2