Ashok Baban Tavhare vs The State Of Maharashtra And Ors
2021 Latest Caselaw 1397 Bom

            Digitally signed
Laxmikant   by Laxmikant G.
G.          Chandan
            Date: 2021.01.21
Chandan     10:43:18 +0530
                                    (13) cri.wpst-1865.20-aw-ia-187.21.odt




                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CRIMINAL APPELLATE JURISDICTION

                           CRIMINAL WRIT PETITION STAMP NO.1865 OF 2020

             Ashok Baban Tavhare                              : Petitioner.
                   Versus
             The State of Maharashtra and ors.                : Respondents.

ALONG WITH CRIMINAL INTERIM APPLICATION NO.187 OF 2021 IN CRIMINAL WRIT PETITION STAMP NO.1865 OF 2020

Mangal Maruti Daundkar and anr. : Applicants/Intervenors

In the matter between

Ashok Baban Tavhare : Petitioner.

Versus The State of Maharashtra and ors. : Respondents.

Mr. Shailesh More for the Petitioner. Mr. J P Yagnik, APP for the Respondent/State. Dr. Uday Warunjikar for Respondent No.5 in Writ Petition. Ms. Preeti B Walimbe for the Applicant in Interim Application No.187/2021.

                                         CORAM :    S. S. SHINDE,
                                                    MANISH PITALE, JJ
                                         DATE   :   20th JANUARY 2021
             P.C.



             1             Heard. Reserved for judgment.



             [MANISH PITALE, J]                                      [S. S. SHINDE , J]




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