Bombay High Court
Pramod Suryabhan Pawar vs The State Of Maharashtra And Anr on 7 February, 2019
Author: Revati Mohite Dere
Bench: B. P. Dharmadhikari, Revati Mohite Dere
APL 813-16.doc
Anand IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION NO. 813 OF 2016
Pramod Suryabhan Pawar .Applicant
Vs.
The State of Maharashtra & anr. .Respondents
Mr. K. S. Patil, Advocate, for the Applicant
Mrs. A. S. Pai, APP, for the Respondent No. 1 - State
Mr. N. Tribhuvan, Advocate, for the Respondent No. 2
CORAM : B. P. DHARMADHIKARI &
REVATI MOHITE DERE, JJ.
DATE : 07.02.2019
P.C.
. Heard.
2. Perused report and statement in support thereof recorded on 17.05.2016.
3. Though the relationship was with consent, it appears that there was a promise to marry and statement shows that later on, giving reason of caste of Complainant, promise was not kept.
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4. In view of this prima facie situation, we are not inclined to intervene in extra ordinary jurisdiction. We make it clear that our observations are only for the purposes of refusing to entertain the grievance in extra ordinary jurisdiction and we have not recorded any finding either way on contentions.
5. We keep contentions of Applicant open and with liberty to Applicant to raise the same before trial Court at appropriate juncture, dispose of with no costs. (REVATI MOHITE DERE, J.) (B. P. DHARMADHIKARI, J. ) 2 of 2 ::: Uploaded on - 08/02/2019 ::: Downloaded on - 09/02/2019 00:37:24 :::