Shri. Krushnarao Raghoji ... vs Union Of India Ministry Of Home ...
2016 Latest Caselaw 6427 Bom

                                                                                                                      27.10.wp.827.16
                                                                          1




                                                                                                                                   
                              THE  COURT OF JUDICATURE AT BOMBAY
                                    NAGPUR BENCH, NAGPUR




                                                                                                 
                               CRIMINAL WRIT PETITION NO. 827 /2016
                             (Krushnarao Raghoji  Khandale  vs. Union of India and others )
    ..............................................................................................................................................
    Office Notes, Office Memoranda of




                                                                                                
    Coram, appearances, Court's orders                                                  Court's or Judge's order 
    of directions and Registrar's orders
    ..............................................................................................................................................
                Mr. N.N.Thengre,   Advocate for the petitioner 
                Mr. N.B.jawade,  Asst. Public Prosecutor for Respondents 3,5 & 8




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

DATED : 27th October, 2016.

Heard.

Notice, returnable on 22 nd November, 2016.

Learned A.P.P. waives notice for respondent nos.3,5 & 8.

RPAD / Hamdast for others. Service upon Standing counsel for respondent nos.1 and

2 is permitted.

                                                    JUDGE                                               JUDGE
    sahare