Vilas S/O. Dhyneshwar Daud vs State Of Maharashtra Thr. P.S.O. ...
2021 Latest Caselaw 2536 Bom

                                           1                                   31-APL-1039-18.odt


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

                   CRIMINAL APPLICATION (APL) NO.1039 OF 2018
                             VILAS S/O DHYNAESHWAR DAUD
                                                   Vrs.
                        STATE OF MAHARASHTRA AND OTHERS
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Office Notes, Office Memoranda of                             Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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                          Shri N.D.Dhawda, Advocate h/f Shri Amol Jaltare, Advocate for
                          the applicant.
                          Shri T. A. Mirza, APP for non-applicants-State.

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

DATED : 08/02/2021.

1. In view of the order dated 07/12/2018 issued by this Court directing the Principal Secretary, Home Department to file affidavit about the compliance of the judgment of the Hon'ble Apex Court in the case of Youth Bar Association of India Vrs. Union of India and another, reported in (2016) 9 SCC 473, the Principal Secretary has filed affidavit dated 27/01/2021. In paragraph Nos.8 to 10, Principal Secretary has reported compliance of the judgment of the Hon'ble Apex Court in the case of Youth Bar Association of India (supra).

2. In view of the said affidavit, no further orders are required to be passed.

                                           JUDGE                                     JUDGE
        Choulwar