Satish S/Omahadeorao Satpute And ... vs State Of Mah. Thr. Pso Hudkeshwar ...
2021 Latest Caselaw 3615 Bom

                                            1                                    2-APL-326-21.odt


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

                   CRIMINAL APPLICATION (APL) NO.326 OF 2021

             SHRI SATISH S/O MAHADEORAO SATPUTE AND OTHERS
                                                   Vrs.
                       STATE OF MAHARASHTRA AND ANOTHER
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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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                          Ms. Sejal Lakhani, Advocate h/f Shri S. P. Bhandarkar,
                          Advocate for applicants.
                          Shri T. A. Mirza, APP for non-applicant No.1-State.

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

DATED : 25/02/2021.

1. In view of judgment of Hon'ble Apex Court in Criminal Appeal No.161/2020 (Sardar Ali Khan Vrs. The State of Uttar Pradesh and another), issue notice to the non-applicants, returnable on 21/04/2021.

2. Shri T. A. Mirza, learned APP waives notice for the non-applicant No.1.

3. Until further orders, charge sheet shall not be filed against the applicants in relation to First Information Report No.57/2021.

                                           JUDGE                                     JUDGE

        Choulwar