Rahul S/O. Vasantrao Patil And ... vs The State Of Maharashtra And Anr
2021 Latest Caselaw 666 Bom

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         IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                     BENCH AT AURANGABAD

                  CRIMINAL APPLICATION NO. 515 OF 2020

Rahul s/o Vasantrao Patil & others                           Applicants

       Versus

The State of Maharashtra & another                           Respondents

Mr. M.M.Nerlikar, APP for respondent No. 1.
Ms. S.V. Salunke, Advocate for respondent No. 2.

                                 CORAM : T.V. Nalawade &
                                         M.G. Sewlikar, JJ.

                                 DATE      : 12th January, 2021.


PER COURT :

1. Shri Jadhav, learned counsel for the applicant is absent.

Learned APP drew attention of this Court to the decision given by this

Court in Criminal Application No. 446/2019. Copy of the judgment

shows that said application was fled by the present applicants also

and when this Court had expressed that the Court was not inclined

to grant relief to the applicants, the application was withdrawn and

shown as disposed of as withdrawn.

2. In view of this, learned counsel Shri Jadhav needs to

criappln515.20.odt

satisfy this Court as to how the present proceeding is tenable as that

will amount to breach of provisions of section 362 of the Code of

Criminal Procedure.

3. Stand over to 25th January, 2021.

4. If nobody turns up on 25th January, 2021, the matter will

be dismissed.

( M. G. SEWLIKAR )                              ( T.V. NALAWADE )
        Judge                                           Judge

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