Mr Sainath S/O Ramrao Thombre vs The State Of Maharashtra And Anr
2017 Latest Caselaw 2740 Bom

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                                                                  criappln192.17.odt

           IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                      BENCH AT AURANGABAD

             CRIMINAL APPLICATION NO. 192 OF 2017 
                                
 Mr. Sainath s/o Ramrao Thombre                  Applicant

          Versus

 The State of Maharashtra
 & another                                                            Respondents

 Mr. V.D. Sapkal, advocate for the applicant. 
 Mr. S.R. Yadav, A.P.P. for Respondent no. 1.

  
                                           CORAM : R.M.BORDE &
                                                          K.K. SONAWANE, JJ.

                                          DATE     : 5th JUNE, 2017

 PER COURT:

  

The Superintendent of Police, Osmanabad, shall present reply in respect of investigation of the matter in purusance to the directions issued by the Judicial Magistrate, First Class, on 23.12.2016. The Superintendent of Police shall also inform as to whether he has moved the appointing authority for grant of sanction to prosecute.

Affidavit shall be presented within two weeks from today. Interim order, granted earlier, to continue till then.

       ( K. K. SONAWANE )                                 ( R.M.BORDE )
                JUDGE                                          JUDGE

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