Nagpur Gas And Domestic ... vs State Of Mah. Thr. P.S.O. Tahsil ...
2017 Latest Caselaw 1082 Bom

        J-cwp685.09.odt                                                                                                  1/2    


                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            NAGPUR BENCH, NAGPUR


                           CRIMINAL WRIT PETITION No.685 OF 2009


        Nagpur Gas & Domestic Appliances,
        Through its power of attorney,
        Mr. Girdhari s/o. Ganpatrao Kohad,
        Aged about 60 years,
        Occupation :  Service,
        Resident of Naik Talab, 
        Bangladesh, Nagpur.                                                         :      PETITIONER

                           ...VERSUS...

        State of Maharashtra,
        through PS.O. Tahsil, Nagpur.                                               :      RESPONDENT


        =-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-
        Shri A.M. Rizwy, Advocate for the Petitioner.
        Shri N.R. Patil, Addl. Public Prosecutor for the Respondent.
        =-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-


                                                      CORAM  :   S.B. SHUKRE, J.

th DATE : 27 MARCH, 2017.

ORAL JUDGMENT :

1. None for the petitioner.

2. Heard learned Additional Public Prosecutor for the

respondent/State.

3. Learned Additional Public Prosecutor pointed out to me the

order passed by this Court on 5 th January, 2010 while issuing Rule. By this

J-cwp685.09.odt 2/2

order, interim relief in terms of prayer clause (b), subject to the petitioner

furnishing supratnama in the sum of Rs.25,000/- to the trial Court has

been granted. Prayer clause (b) is about direction to release the Bajaj Auto

Five wheeler bearing registration No.MH-31-CB-3505 to the custody of the

petitioner. This relief, was temporary in nature and was to last till the

proceedings before the Collector were disposed of in accordance with law.

Such interim relief was earlier rejected the lower Court. The grievance in

this petition is only about refusal to grant such interim relief by the lower

Court. But, now this grievance itself has been redressed by this Court by

an interim order and, therefore, now nothing survives in this petition. The

petition is, therefore, disposed of in terms of interim relief dated

5th January, 2010, which shall continue till final disposal of the

proceedings before the learned Collector in accordance with law.

4. Rule is made absolute in these terms.

JUDGE

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