Raju S/O Dhannu Kosekar vs The Supdt Central Prison, Nagpur
2021 Latest Caselaw 1342 Bom

                                                                  (1)                                                                7.Cri.wp.324.2019

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

                                     CRIMINAL WRIT PETITION NO.324 OF 2019
                                               Raju s/o Dhannu Kosekar
                                                          Vs.
                                 The Superintendent, Central Prison, Nagpur and another.

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Office Notes, Office Memoranda of Coram,                                                                   Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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                                               Shri Ahish Fule, appointed counsel for petitioner.
                                               Shri S. M. Ghodeswar, APP for respondents.


                                                                        CORAM : SUNIL B. SHUKRE AND
                                                                                AVINASH G. GHAROTE, JJ.

DATED : 20/01/2021

Heard.

The order dated 29th March 2008,

challenged in this petition, has already been upheld by

this Court by its judgment dated 14 th February, 2011

passed in Criminal Writ Petition No.97 of 2011. Copy of

this order produced before this Court by the learned APP,

is taken on record. It is marked as 'A' for identification.

Therefore, this petition is not maintainable and same is

dismissed.

Remuneration of Rs.1000/- (Rs. One

thousand only) be paid to the appointed counsel for the

(2) 7.Cri.wp.324.2019

petitioner for rendering assistance to this Court in this

matter.

                                     JUDGE                    JUDGE




     Sarkate