Bombay High Court
Lata Vishnu Porje vs Vishnu Nivrutti Porje And Anr on 11 February, 2020
Author: Nitin W. Sambre
Bench: Nitin W. Sambre
Dusane 1/1 3 wp 3378.2016.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
WRIT PETITION NO.3378 OF 2016
Sau. Lata Vishnu Porje .... Petitioner
Vs.
1. Vishnu Nivrutti Porje & Anr.
2. The State of Maharashtra .... Respondents
Mr. Sandip D. Shinde for Petitioner.
Mr. Mitesh P. Shah for Respondent no.1.
Coram : NITIN W. SAMBRE, J.
Date : 11th February, 2020 P.C.:
1. Heard respective counsel.
2. Apart from the fact that the petition is preferred after a delay of about five years, the independent source of income of the petitioner in the capacity of Anganwadi Helper is not in dispute.
3. That being so, the order passed under Section 127 of Code of Criminal Procedure cancelling maintenance in favour of the petitioner does not warrant any interference.
4. The petition as such fails. Dismissed.
( NITIN W. SAMBRE, J. ) ::: Uploaded on - 12/02/2020 ::: Downloaded on - 08/06/2020 18:52:09 :::