Harish S/O Rajesh Chamedia vs State Of Mah. Thr. Its ...
2021 Latest Caselaw 916 Bom

                                            1                                    8.APL.841.20.odt


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

                   CRIMINAL APPLICATION (APL) NO.841 OF 2020

                              HARISH S/O RAJESH CHAMEDIA
                                                   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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                          Shri T. A. Mirza, APP for non-applicant-State.

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

DATED : 14/01/2021.

1. By this application under Section 482 of the Code of Criminal Procedure, the accused has prayed that the First Information Report registered against him for the offences punishable under Sections 188, 272, 273 and 328 of the Indian Penal Code be quashed.

2. None appeared for the applicant in the morning session. The matter was kept back. In the afternoon session when the matter was called out, again none appeared for the applicant.

3. Shri T.A.Mirza, learned APP submitted that the criminal application is liable to be dismissed applying the Judgment passed by this Court in Criminal Application (APL) No.444/2014 and other connected matters on 21 st December, 2020.

2 8.APL.841.20.odt

4. The points raised in the present criminal application are same as was raised in Criminal Application (APL) No.444/2014.

5. Before passing any orders regarding disposal of the criminal application, we would like to grant one more opportunity to the applicant to put-forth his case.

6. List this criminal application for consideration/hearing on 18/01/2021.

                                JUDGE                             JUDGE

Choulwar