Shri. Rohitdas Meena ... vs Superintendent Of Police ...
2016 Latest Caselaw 6424 Bom

                                                                                                                      27.10.wp.854.16
                                                                          1




                                                                                                                                   
                              THE  COURT OF JUDICATURE AT BOMBAY
                                    NAGPUR BENCH, NAGPUR




                                                                                                 
                               CRIMINAL WRIT PETITION NO. 854 /2016
        (Rohitas Meena  Bahadursingh and another  vs. The Superintendent of Police, Yavatmal and 
                                              another ) 
    ..............................................................................................................................................




                                                                                                
    Office Notes, Office Memoranda of
    Coram, appearances, Court's orders                                                  Court's or Judge's order 
    of directions and Registrar's orders
    ..............................................................................................................................................
                Mr. P.S. Wathore,   Advocate for the petitioners
                Mr. V.A. Thakre,  Asst. Public Prosecutor for Respondents




                                                                             
                                                ig               CORAM :   B.P. DHARMADHIKARI 
                                                                             & A.S. CHANDURKAR, JJ.

DATED : 27th October, 2016.

Oral leave to join respondent ( the person accused of cheating) is granted. Necessary amendment be carried out immediately.

Issue notice to respondents, returnable on 5

th

December, 2016 Learned A.P.P. waives notice for respondent nos.1 &

JUDGE JUDGE sahare