Pramod S/O Uttamrao Wankhede And ... vs State Of Mah. Through Its ...
2021 Latest Caselaw 2135 Bom

Citation : 2021 Latest Caselaw 2135 Bom
Judgement Date : 2 February, 2021

Bombay High Court

Pramod S/O Uttamrao Wankhede And ... vs State Of Mah. Through Its ... on 2 February, 2021

Bench: Z.A. Haq, Amit B. Borkar

                                                1                          23.Cri.APL No.92.18

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

                 CRIMINAL APPLICATION (APL) NO.92/2018
    Pramod Uttamrao Wankhede and anr. Vs. The State of Maharashtra and ors.
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Office Notes, Office Memoranda of Coram,                                 Court's or Judge's orders
appearances, Court's orders or directions
and Registrar's orders
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                   Shri S. P. Bhandarkar, Advocate for Applicants.
                   Shri T. A. Mirza, A.P.P. for Non-applicants/State.

                                  CORAM : Z. A. HAQ AND
                                          AMIT B. BORKAR, JJ.

DATE : 02/02/2021.

1. After the matter was heard for sometime, the judgment passed by this Court in Criminal Writ Petition No.664/2015 on 04.04.2017 was pointed out to us which is in connection with the transactions which led to the registration of the First Information Report against the applicants. In paragraph No.13 of the judgment, Division Bench of this Court had directed the Authority to conduct an enquiry in the matter within three months and to take steps as per the report. Learned A.P.P. is not aware as to whether any enquiry is conducted as directed by this Court.

2. The Secretary, Urban Development Department, Mantralaya, Mumbai (who was respondent No.1 in Criminal Writ Petition No.664/2015) shall file an affidavit before this Court pointing out the steps taken as per the directions given by this Court in paragraph No.13 of the judgment. The affidavit shall be filed on record of this Criminal Application till 16.02.2021.

3. List the Criminal Application for further consideration/hearing on 22.02.2021.

4. If the affidavit is not filed as per this order, the Secretary, Urban Development Department, Mantralaya, Mumbai shall remain present before this Court on 22.02.2021 at 10.30 a.m.

JUDGE JUDGE RGurnule