Dnyaneshwar Sarjerao Jarhad vs The State Of Maharashtra
2021 Latest Caselaw 99 Bom

                                                                       19-wp-1688-2020.odt



                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           BENCH AT AURANGABAD

                  19 CRIMINAL WRIT PETITION NO.1688 OF 2020

                MOHHAMMAD ARSHAD SAJID ALI AND ANOTHER
                                VERSUS
                      THE STATE OF MAHARASHTRA

                  20 CRIMINAL WRIT PETITION NO.1708 OF 2020

                       DNYANESHWAR SARJERAO JARHAD
                                      VERSUS
                         THE STATE OF MAHARASHTRA
                                          ...
                 Advocate for Petitioners : Mr. Bhosle Abhaysinh K.
                 APP for Respondent - State : Ms. V. S. Choudhary
                                          ...

                                      CORAM : SMT. VIBHA KANKANWADI, J.
                                      DATE     : 04-01-2021


ORDER :

. Submissions of both the sides are heard. The matters are reserved

for judgment.

2. Though this Court had passed an order of not to frame charge, it

has been reported that the said order of this Court did not reach to the learned

Trial Judge on the same day and he has already framed the charge. The

consequences would be considered at the time of pronouncement of judgment.

[SMT. VIBHA KANKANWADI, J.] scm