Rajesh Pandharinath Dhote vs State Of Maharashtra, Thr. ...
2021 Latest Caselaw 11450 Bom

                                                          1                                   219.WP.555-2019.odt




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

                      CRIMINAL WRIT PETITION NO. 555 OF 2019
                                   ( Rajesh S/o Pandharinath Dhote
                                                  Vs.
                                     State of Maharashtra & Ors. )

Office Notes, Office Memoranda                           Court's or Judge's orders
of Coram, Appearances, Court's
orders     or     directions and
Registrar's orders


                                   Shri S.P. Bhandarkar, Advocate for the petitioner/s.
                                   Shri S.A. Ashirgade, A.P.P. for the respondent Nos. 1 & 2/State.


                                   CORAM:          MRS. SWAPNA JOSHI &
                                                   AVINASH G. GHAROTE, JJ.

                                   DATED :         20th AUGUST, 2021.

                                                   Heard.

2. Shri Bhandarkar, the learned counsel for the petitioner seeks permission to delete the prayer clause

(ix) of the petition. Permission is granted.

3. Necessary amendment be carried out forthwith.

4. In view of judgment Criminal Writ Petition No. 7056/2018, place the matter before the Single Bench of this Court. The other side to take necessary steps.

                                         JUDGE                                       JUDGE
SD. Bhimte