Hemchandra Doduraj Kamble vs The State Of Maharashtra, Through ...
2021 Latest Caselaw 10121 Bom

                                                                                              203-apl152.16.odt
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                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           NAGPUR BENCH, NAGPUR.

                     CRI. APPLN. (APL) NO. 152 OF 2016
                           Hemchandra Doduraj Kamble
                                       -Vs.-
          The State of Maha., thr. PSO, P.S. Sitabuldi, Nagpur and others
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Office notes, Office Memoranda of
Coram, appearances, Court's orders                                   Court's or Judge's Orders.
or directions and Registrar's orders.
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                                       Mr.S.Malode, counsel for the applicant.
                                       Ms S. Haider, APP for respondent No.1.



                                                CORAM : MANISH PITALE, J.

DATE : 02.08.2021

One of the aspects that arises in the present application concerns as to whether the applicant had complied with the requirements of section 154(3) of the Cr.P.C., before filing the application before the learned Magistrate under section 156(3) of the Cr.P.C. In fact, in the order dated 25/06/2021, this Court recorded that the hearing was being adjourned to enable the learned APP to place on record relevant citations in that regard.

2. Learned APP appearing on behalf of respondent No.1-State submits that the relevant judgment(s) would be brought to the notice of this Court and that in the meanwhile, it would be necessary to peruse the record to examine the contention raised by the learned counsel for the applicant that the requirement of section 154(3) of the Cr.P.C. was indeed satisfied in the facts and circumstances of the present case.

KHUNTE

203-apl152.16.odt

3. Hence, list for further consideration on 31/08/2021.

4. In the meanwhile, call for the record.

JUDGE

KHUNTE