Mohd. Javed S/O Abdul Wahab And ... vs State Of Mah. Thr. Dgp Buldhana ...
2021 Latest Caselaw 252 Bom

                                                       1                                     904. APL. NO. 7-2021.odt




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

                  CRIMINAL APPLICATION (APL) NO. 7 OF 2021
                          ( Mohd. Javed S/o. Abdul Wahab & Anr.
                                           Vs.
                               State of Maharashtra & Ors. )

Office Notes, Office Memoranda                             Court's or Judge's orders
of Coram, Appearances, Court's
orders     or     directions and
Registrar's orders


                                   Shri Syed Owais Ahmed, Advocate for the applicants.
                                   Mrs. Shamsi Z. Haider, A.P.P. for the non-applicant No.1/State.


                                   CORAM:          MRS. SWAPNA JOSHI, J.

                                   DATED :         06th JANUARY, 2021.

                                                   Heard.

2. The applicant is challenging the judgment and order dated 06.10.2020 passed by the learned Sessions Judge, Buldhana in Criminal Revision Application No.4/2020, whereby the learned Sessions Judge, Buldhana dismissed the revision filed by the applicant against the judgment and order passed by the learned Judicial Magistrate First Class, Buldhana, allowing the Tender of Pardon to the non-applicant No.2 (Original Accused No.4).

3. As such, issue notice to the non-applicants, returnable after three weeks.

4. Mrs. Haider, the learned APP waives service of notice on behalf of the non-applicant No.1/State.

2 904. APL. NO. 7-2021.odt

5. In the meantime, office objection/s, if any, shall be removed.

(MRS. SWAPNA JOSHI, J.) SD. Bhimte