Bombay High Court
Namita Krishna Kumar Singh And Ors vs Senior Inspector Of Police Ghatkopar ... on 4 October, 2021
Author: Sarang V. Kotwal
Bench: Nitin Jamdar, Sarang V. Kotwal
SMITA Digitally signed by SMITA
JOHNSON GONSALVES
JOHNSON Date: 2021.10.05
GONSALVES 18:04:14 +0530
sg 1/2 51. wp2847-21.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
WRIT PETITION NO.2847 OF 2021
Namita Krishna Kumar Singh And Ors. .. Petitioners
v/s.
Senior Inspector of Police Ghatkopar Chirag
Nagar Police Station And Ors. .. Respondents
....
Mr. Brijesh Shukla, for the Petitioners. Mr. Manohar Shetty, for Respondent No.3. Mr. J.P. Yagnik, APP, for Respondent State.
....
CORAM: NITIN JAMDAR & SARANG V. KOTWAL JJ. DATE : 4 OCTOBER 2021. P.C:-
Learned Counsel for the parties inform that, between the Petitioner and Respondent No.3-husband, and wife, there are as many as six proceedings pending. To a query to the learned Counsel for the parties as to the course of action the parties intend to adopt for the future, the learned Counsel for the Petitioner wife states that the Petitioner wife is not averse if the entire dispute is settled on reasonable terms. Same sentiment is expressed by the learned Counsel for Respondent No.3. It is informed that the next date before the 1 of 2 sg 2/2 51. wp2847-21.doc learned Magistrate is 6 October 2021. When the parties will appear before the learned Magistrate on 6 October 2021, the learned Magistrate will have an opportunity to interact with the parties to find out if the dispute can be resolved. Stand over to 11 October 2021.
(SARANG V. KOTWAL, J.) (NITIN JAMDAR, J.) 2 of 2