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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.