Santosh Chabildas Choudhari vs The State Of Mah
2012 Latest Caselaw 38 Bom

                                                         Cri.W.P. No.886/2012
                                     1




                                                                      
              IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                          BENCH AT AURANGABAD




                                             
                                  
              CRIMINAL WRIT PETITION NO.886 OF 2012




                                            
     Santosh s/o Chabildas Choudhari,
     Age 56 years, Occ. Business,
     Permanent R/o Bhusawal,
     District Jalgaon,
     Presently in Sub-Jail,




                                  
     Jalgaon                                  ...      PETITIONER

          VERSUS
                     
     The State of Maharashtra,
                    
     through the Superintendent of
     Sub-Jail, Jalgaon,
     District Jalgaon                         ...      RESPONDENT

                              .....
      

     Shri N.B. Suryawanshi, Advocate for petitioner
     Shri S.D. Kaldate, A.P.P. for respondent/State
   



                              .....

                            CORAM: A.H. JOSHI AND
                                   U.D. SALVI, JJ.

DATED: 28th September, 2012.

ORAL JUDGMENT (Per A.H. Joshi, J.):

1. Rule. Rule made returnable forthwith. Heard

by consent.

2. By this writ petition, petitioner is praying

for limited relief that he be escorted under police

Cri.W.P. No.886/2012

escort to Jalgaon to attend the meeting scheduled on

1st October 2012 between 11.00 a.m. till the end of the

meeting, which would be around 2.00 p.m. approximately.

3. Learned Advocate Mr. Suryawanshi for the

petitioner submits that the petitioner is ready to bear

the costs of the escort and the vehicle etc. He states

that, the sum quantified at Rs.20,000/- towards deposit

would be made today itself in the office of

Commissioner of Police or the Superintendent of Police,

Jalgaon as the case may be by Demand Draft. The

deposit as cost of escort is allowed. If the deposit

is found to be less than actual expenses, the

petitioner undertakes he will make good the deficit

deposit, if any, within 10 days from the service of

notice on him.

4. We find no difficulty in allowing

petitioner's request in view that his status as member

of managing committee is still subsisting.

5. Therefore, we direct as follows :-

Cri.W.P. No.886/2012

(a) The petitioner be taken under police escort to the office of District Central Co-operative

Bank, Jalgaon where the Sub-Divisional Magistrate or the Sub-Divisional Officer, Jalgaon would be conducting the meeting for electing the Chairman

and Vice Chairman of Jalgaon District Central Co- operative Bank.

(b) Learned A.P.P. is directed to prepare a

letter and give it by Hand Delivery to the

concerned along with the copy of the order passed by this Court.

(c) Authenticated copy of this order be supplied to the parties for enabling them to act upon.

6. Considering that the petitioner has come at

the last moment, petitioner is put to notice that

compliance of order of this Court shall be contingent

upon proper communication of the order.

(U.D. SALVI, J.) (A.H. JOSHI, J.)