Full Judgment Text
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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
JUDGMENT
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.
JUDGMENT
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