Rutvik Vitthal Boyane Thr His ... vs The State Of Maharashtra And ...
2021 Latest Caselaw 3157 Bom

                                      1                              wp 2850.21

        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   BENCH AT AURANGABAD

                      WRIT PETITION NO. 2850 OF 2021

          Rutvik Vitthal Boyane U/G of his
          father Vitthal Namdeo Boyane                  ..   Petitioner
                Versus
          The State of Maharashtra and others           ..   Respondents

 Shri Sanket S. Kulkarni, Advocate h/f Shri Mahesh B. Karande,
 Advocate for the Petitioner.
 Shri K. N. Lokhande, A.G.P. for Respondent Nos. 1 and 2.

                           CORAM :    S. V. GANGAPURWALA AND
                                      SHRIKANT D. KULKARNI, JJ.
                               DATE : 17TH FEBRUARY, 2021.

 ORDER :

. The learned counsel for the petitioner seeks leave to add documents and amend the prayer clauses. Leave granted.

2. The tribe claim of the petitioner is invalidated.

3. Issue notice to respondents. The learned A. G. P. waives notice for both respondents and seeks time. Stand over to 22.04.2021.

4. Till then criminal case may not be filed against the petitioner pursuant to the impugned judgment.

[SHRIKANT D. KULKARNI, J.] [S. V. GANGAPURWALA, J.] bsb/Feb. 21