Avinash Vishnupant Takawale vs State Of Maharashtra And Ors
2021 Latest Caselaw 10137 Bom

                                                                    31-WP-2622-21.doc

Sharayu Khot.
              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CIVIL APPELLATE JURISDICTION

                           WRIT PETITION NO. 2622 OF 2021


     Avinash Vishnupant Takawale                                ...Petitioner

             Versus

     State of Maharashtra & Ors.                                ...Respondents

                                           ----------
     Mr. Rahul S. Kadam for the Petitioner.
     Ms. Kavita N. Solunke, AGP for the Respondent Nos. 1 to 3.
                                           ----------

                                           CORAM :           R.D. DHANUKA &
                                                             R.I. CHAGLA, JJ.

                                           DATE         :    2 August 2021

     ORDER :

1. Learned AGP on instructions to state that whether

the issue raised in this Petition is concluded by any of the

judgments of this Court in the following matters :-

(i) In case of Jyoti Prakash Chougule Vs. State of

Maharashtra1

31-WP-2622-21.doc

(ii) In case of Mahatma Phule Krishi Vidyapeeth Vs.

Ganpat S/o Kisan Karle2

(iii) In case of Mone Rashmi Shriram Vs. State of

Maharashtra & Ors.3

2. Place the matter on high on board on 9th August

2021.

 [R.I. CHAGLA J.]                           [R.D. DHANUKA, J.]




 2    (2016) 3 AIR Bom R 697
 3    2017(6) Mh.L.J. 570