Dinkar @ Deepak Indradatta Shukla vs State Of Mah. And 4 Others
2016 Latest Caselaw 2060 Bom

                                                           1                        wp1179.05

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY




                                                                                         
                               NAGPUR BENCH : NAGPUR




                                                                
                         WRIT PETITION NO.1179 OF 2005




                                                               
    Dinkar alias Deepak Indradatta
    Shukla, aged about 29 years,
    occupation - business, r/o
    Tilaknagar, Bramhapuri,




                                                    
    Taluka Bramhapuri, District :
    Chandrapur (Maharashtra      
    State)                                                     ...            Petitioner
             - Versus -
                                
    1) State of Maharashtra, through
       its Secretary, Department of
       Home, Mantralaya, Mumbai-
       400 032.
      


    2) Assistant Charity Commissioner,
   



       Chandrapur, Taluka and District
       Chandrapur.

    3) Director General of Police,





       Maharashtra State, Mumbai.

    4) Inspector General of Police,
       Nagpur Range, Civil Lines,
       Nagpur - 440 001.





    5) Shri Abdur Rahman,
       Superintendent of Police,
       Chandrapur, Taluka and
       District Chandrapur
       (Maharashtra State).                                    ...      Respondents


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                                                           2                        wp1179.05

    Shri M.P. Khajanchi, Advocate for petitioner.




                                                                                        
    Smt. A.R. Taiwade, Assistant Government Pleader for




                                                                
    respondents
                                       ----------------

                                              CORAM :    B.P. DHARMADHIKARI AND 




                                                               
                                                                   P.N. DESHMUKH, JJ.

DATED : APRIL 29, 2016

ORAL JUDGMENT (PER B.P. DHARMADHIKARI, J.) :

Adv. Khajanchi for petitioner, upon

instructions, states that challenge is rendered

infructuous. Mrs. Taiwade, learned Assistant

Government Pleader appears for respondent nos.1 to 5.

2) The petition is disposed of as infructuous. Rule

is discharged. No costs.

                       JUDGE                                                     JUDGE



    khj