Dr Mrs Kalpana W/O Suryakant Sable vs The State Of Maharashtra
2016 Latest Caselaw 6901 Bom

                                       (1)           Cri. Appln. No. 6517 of 2016




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




                                                                            
                    Criminal Application No. 6517 of 2016




                                                    
                                                        District : Beed
                              
    Dr. Mrs. Kalpana w/o. Suryakant Sable,
    Age : 40 years,




                                                   
    Occupation : Medical Practitioner,
    R/o. Sable Hospital, Majalgaon,
    Taluka Majalgaon, Dist. Beed.          .. Applicant. 

              versus




                                        
    The State of Maharashtra,  
    Through Dr. Sumant Nagnathrao Wagh,
    Medical Superintendent/
    Authorised Officer,
                              
    Rural Hospital, Majalgaon/
    Appropriate Authority,
    PCPNDT, Majalgaon, Dist. Beed.                      .. Non-applicant. 

                                     ............
      


          Mr. N.B. Khandare, Advocate, for the applicant.
   



          Mr. A.R. Kale, Addl. Public Prosecutor, for
          the non-applicant. 

                                     ............





                                     CORAM : Z.A. HAQ, J.

DATE : 02ND DECEMBER 2016

ORAL JUDGMENT :

Heard Adv. Mr. N.B. Khandare for the applicant, and APP Mr. A.R. Kale for the non- applicant - State of Maharashtra.

(2) Cri. Appln. No. 6517 of 2016

02. Rule. Rule made returnable forthwith.

03. The applicant has filed revision before Sessions Court challenging the order passed by

learned Magistrate by which the application filed by the applicant praying for discharge is dismissed. During pendency of the Revision Application, the

applicant filed the application (Exhibit No.04) praying that the proceedings before learned Magistrate be stayed till disposal of Revision

Application. This application (Exhibit No.04) is

rejected by the impugned order.

04. The grievance of the petitioner is that the learned Magistrate is proceeding with the matter and if the proceedings before learned Magistrate continue

and are disposed, the revision filed by the applicant will be rendered infructuous.

05. Considering the nature of controversy in the

present application, following order is passed :-

(a) The learned Addl. Sessions Judge is directed to dispose the Criminal Revision No. 11/2016 within two

months.

(b) The proceedings of R.C.C. No. 175/2014 pending before learned Magistrate at Majalgaon are stayed till disposal of Criminal Revision No. 11/2016 by the

(3) Cri. Appln. No. 6517 of 2016

Sessions Court.

(c) Rule made absolute in the above terms. In the circumstances, the parties to bear their own costs.

( Z.A. HAQ )

JUDGE

..........

puranik / CRIAPPLN6517.16