Bombay High Court
Jeevanjyot Kaur Bansal vs The State Of Maharashtra And Ors on 7 June, 2022
Author: Revati Mohite Dere
Bench: Revati Mohite Dere
Digitally signed
1. WP 6336-2021 @ 4044-2021.doc
by RUPALI
RAJESH
RUPALI WAKODIKAR
RAJESH Date:
WAKODIKAR 2022.06.09
17:26:11
+0530
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO. 6336 OF 2021
Jeevanjyot Kaur Bansal ...Petitioner
Versus
The State of Maharashtra and Ors. ...Respondents
ALONGWITH
CRIMINAL WRIT PETITION NO. 4044 OF 2021
Jeevanjyot Kaur Bansal ...Petitioner
Versus
Kulvinder Singh Bansal and Anr. ...Respondents
Mr.Shantanu Phanse i/b Akram Kapoor for the Petitioner in both the
petitions.
Ms. Pallavi Singh i/b Ms. Saveena T. Bedi and Lawhive Associates for the
Respondent No.1 in WP/4044/2021 and for the Respondent No.2 in
WP/6336/2021.
Mrs. P.P.Shinde, A.P.P for the Respondent-State.
CORAM : REVATI MOHITE DERE, J.
DATE : 7th JUNE, 2022 P.C. :
1. A praecipe has been circulated for speaking to the minutes of the order dated 22nd March, 2022.
2. Learned Counsel for the respondent/husband states that a common order was passed by this Court in the aforesaid writ petitions. She Wakodikar 1/2
1. WP 6336-2021 @ 4044-2021.doc submits that the Sessions Court, Dindoshi, vide order dated 10 th November, 2021 had directed the respondent/husband to pay Rs.60,000/- per month to the petitioner herein and Rs.60,000/- per month to the petitioner's daughter (totaling Rs.1,20,000/- per month). However, para 11 of the order dated 22nd March, 2022 reads thus;
"11. In the meantime, the respondent No.2 to continue to comply with the interim order passed by the learned Sessions Court i.e. of payment of Rs.1,20,000/- per month to the petitioner."
3. Accordingly, para 11 is clarified to read as under ;
"11. In the meantime, the respondent No.2 to continue to comply with the interim order passed by the learned Sessions Court i.e. Rs.60,000/- per month to the petitioner herein and Rs.60,000/- per month to the petitioner's daughter (totaling Rs.1,20,000/- per month)."
4. Order dated 22nd March, 2022 be corrected in the above terms.
5. Rest of the order dated 22nd March, 2022 to remain as it is.
REVATI MOHITE DERE, J.
Wakodikar 2/2