Amit S/O Nanak Karira And Another vs State Of Mah., Thr., Dept., Of Home ...
2021 Latest Caselaw 11454 Bom

                                                           1                                     8.WP.831-2019.odt




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

                      CRIMINAL WRIT PETITION NO. 831 OF 2019
                                    ( Amit s/o Nanak Karira & Anr.
                                                 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 J.M. Gandhi, Advocate for the petitioner/s.
                                   Shri S.A. Ashirgade, A.P.P. for the respondent Nos. 1 to 4 & 6/State.
                                   Shri V.S. Giramkar, Advocate for the respondent No.5.


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

                                   DATED :         20th AUGUST, 2021.

                                                   Heard.

2. Shri Ashirgade, the learned APP prays for time to go through the judgment (Criminal Writ Petition No. 993/2019 Nagwaram Venkatachar Shrinivas & Ors. Vs. State of Maharashtra & Anr.) tendered by the learned counsel for the petitioner and wants to make his submission in that regard. Time is granted.

3. Matter be listed on board in the week commencing 30th August, 2021.

                                         JUDGE                                       JUDGE
SD. Bhimte