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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 81 OF 2016

[@ SPECIAL LEAVE PETITION (CRL.) 1715 OF 2012 ]

JIVANA DEVI YOGENDRA NATH ADHAR & ANR      Appellant(s)                                 VERSUS

VIMAL KUMAR DAYARAM MAKANE(ROY) & ANR      Respondent(s)

J U D G M E N T KURIAN, J. 1. Leave granted.   2. The  appellants  approached  the  High  Court  of Judicature at Mumbai, aggrieved by an order passed by the  Judicial  Magistrate,  1st  Class,  Court  No.  2, Nasik dated 07.12.2010 directing them to hand over the  custody  of  the  child  borne  to  the  first respondent.   That  order  was  affirmed  by  the  High Court by the impugned order dated 25.08.2011.  3.  By order dated 21.02.2012, the order of the High Court was stayed by this Court.   4. We  find  that  the  issue  of  custody  has  been pending before the Family Court.  Therefore, we make it clear that the interim order passed by the Court shall continue till final orders are passed by the Family Court and the parties shall abide by the final outcome/order passed by the Family Court, subject to

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its finality.   5. With the above directions, the appeal is disposed of.       

.......................J.               [ KURIAN JOSEPH ]  

.......................J.               [ SHIVA KIRTI SINGH ]  

New Delhi; January 27, 2016.

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ITEM NO.26               COURT NO.12               SECTION IIA                S U P R E M E  C O U R T  O F  I N D I A                        RECORD OF PROCEEDINGS Petition(s) for Special Leave to Appeal (Crl.)  No(s).  1715/2012 (Arising out of impugned final judgment and order dated  25/08/2011 in CRLA No. 74/2011 passed by the High Court Of Bombay) JIVANA DEVI YOGENDRA NATH ADHAR & ANR              Petitioner(s)                                 VERSUS VIMAL KUMAR DAYARAM MAKANE(ROY) & ANR              Respondent(s) (with office report) Date : 27/01/2016 This petition was called on for hearing today. CORAM :  HON'BLE MR. JUSTICE KURIAN JOSEPH          HON'BLE MR. JUSTICE SHIVA KIRTI SINGH For Petitioner(s)  Mr. D. K. Thakur, Adv.  

Mr. D. Jha, Adv.   Mr. J. P. Rinwa, Adv.   Mr. Lalan Chowdhry, Adv.   Mr. Sushil Kumar, Adv.   

                    Mr. Debasis Misra, Adv.                       For Respondent(s)  Ms. Damini Hajela, Adv.                       Mr. Shivaji M. Jadhav, Adv. (Not Present)                       

UPON hearing counsel the Court made the following                          O R D E R  

Leave granted.   The  appeal  is  disposed  of  in  terms  of  the  signed

non-reportable Judgment.  Pending interlocutory applications, if any, are disposed of.

(Jayant Kumar Arora) Sr. P.A.  

(Renu Diwan) Court Master

(Signed non-reportable Judgment is placed on the file)