Yogesh S/O. Balkrishna Patil vs The State Of Maharashtra And Anr
2017 Latest Caselaw 9871 Bom

                                           1                                     WP1436.2017.odt


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

                 CRIMINAL WRIT PETITION NO. 1436 OF 2017

Yogesh S/o Balkrashna Patil                                          ... Petitioner

          VERSUS

The State of Maharashtra                                             ... Respondent

                                       ..........
                   Mr V. P. Latange, Advocate for the petitioner
                     Mr D. R. Kale, APP for respondent/State
                  Mrs Kazi Fatema, Advocate for respondent No. 2
                                      .............


                                       CORAM  :      S. S. SHINDE   &
                                                     A. M. DHAVALE, JJ.

                                       DATE      :     20.12.2017.


PER COURT: 

.                  At the request of learned APP, stand over to  11.01.2018. 

Learned APP informs this Court that the charge-sheet is not yet filed.

2. The Investigating Officer shall not file charge-sheet without the permission of this Court.

          [ A. M. DHAVALE ]                                 [ S. S. SHINDE ] 
                     JUDGE                                          JUDGE



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