Raj Doulatram Rajpal vs Ram Doulatram Rajpal And Anr
2021 Latest Caselaw 2632 Bom

                               ssm                         1                 13-cri.wp674.19.doc

                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                           CRIMINAL APPELLATE JURISDICTION

                                        CRIMINAL WRIT PETITION NO.674 OF 2019

                     Raj Doulatram Rajpal                                           ....Petitioner.

                                     Vs.

                     Ram Doulatram Rajpal & Anr.                                    ....Respondents.

                     Mr. Ajit Anekar with Mr. Prithvi Aringale i/by Auris Legal for the Petitioner.
                     Mr. Vijay Agale a/w Bindu Dubey for the Respondent No.1.
                     Mr. S.S. Hulke, APP for the Respondent No.2-State.

                                                               CORAM : A. S. GADKARI, J.

DATE : 9th FEBRUARY, 2021.

P.C.:-

Learned counsel appearing for the Petitioner is not answering

the basic questions put to him. He is consistently insisting to rely upon the

Judgment of the Hon'ble Supreme Court [S.P. Chengalvaraya Naidu (Dead)

By LRs. Vs. Jagannath (Dead) By Lrs. & Ors., reported in (1994) 1 SCC 1],

which according to this Court, has no direct relevance to the issue involved

in the present case. He is also unaware of the law enunciated by the

Hon'ble Supreme Court in its catena of Judgments, pertaining to the

proceedings under Section 482 of the Code of Criminal Procedure, 1973.

2 In view thereof, not before A.S. Gadkari, J.

Digitally signed (A.S. GADKARI, J.) by Sanjiv S.

Sanjiv S. Mashalkar Mashalkar Date:

2021.02.12 14:49:37 +0530