Bombay High Court
Ravindra Ramchandra Zore And Ors vs The State Of Maharashtra And Anr on 28 June, 2022
Author: Prakash D. Naik
Bench: Prakash D. Naik
rpa 1/2 27wp3201of 2021.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO.3201 OF 2021
Dr.Ravindra Ramchandra Zore and Ors. .. Petitioners
Versus
State of Maharashtra and Anr. .. Respondents
......
Mr.Arvind N. Bhalerao a/w. Mr.Rahman B. Khn, Advocate for the Petitioners.
Mr.A.R. Patil, APP for the Respondent No.1-State. Mr.Girish G. Agrawal, Advocate for Respondent No.2.
......
CORAM : PRAKASH D. NAIK J.
DATED : JUNE 28, 2022.
P.C. :
The petitioners have approached this Court challenging the proceedings initiated by respondent no.2 under Section 12 of the Domestic Violence Act (DV Act).
2 Learned counsel for the petitioners, on instructions, submitted that the petitioners has preferred an application raising preliminary objection about the maintainability of the application Digitally under Section 12 of the DV Act. The said application is still pending.
signed by
RAJESHRI
RAJESHRI PRAKASH
PRAKASH AHER
AHER Date:
2022.06.30
11:11:15
+0530
rpa 2/2 27wp3201of 2021.doc
3 In this circumstances, it would be appropriate if the trial
Court decides the preliminary objections urged by the petitioners before the trial Court.
4 The trial Court is requested to decide the application preferred by the petitioners within a period of four weeks from the date of receipt of this order. In view of the above, this petition stands disposed of.
(PRAKASH D. NAIK, J.)