Vijay Khushalrao Gawai vs The State Of Mah. Thr. Station ...
2021 Latest Caselaw 9019 Bom

                                             1                             10-apl 636.2021

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          NAGPUR BENCH, NAGPUR.
                    CRIMINAL APPLICATION (APL) NO. 636 OF 2021
                                   Vijay Khushalrao Gawai
                                             Vs.
  The State of Mah., thr. Station House Officer, P.S. Arni, Tq. Arni, Dist. Yavatmal and anr
__________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions            Court's or Judge's orders.
and Registrar's Orders.
                            Shri Virendra D. Darne Advocate for the applicant.
                            Shri S.M. Ghodeswar, A.P.P. for the non-applicant no.1/State.


                                CORAM : V.M. DESHPANDE AND
                                        AMIT B. BORKAR, JJ.

DATE : 09th JULY, 2021.

1. In view of the judgment passed by this Court in Criminal Application (APL) No.585 of 2017 (Coram : V.M. Deshpande and Anil S. Kilor, JJ.) issue notice for final disposal to the non-applicants, returnable on 28th July, 2021.

2. Though the Investigating Officer may continue with the investigation, he is directed not to file charge-sheet against the applicant without leave of this Court.

                                                 JUDGE                                JUDGE
C.L.Dhakate