Yogesh Prabhakar Chaudhari vs The State Of Maharashtra And ...
2021 Latest Caselaw 9392 Bom

                                                                         crwp460.21
                                       -1-


               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                 965 CRIMINAL WRIT PETITION NO.460 OF 2021

                     YOGESH PRABHAKAR CHAUDHARI
                                     VERSUS
                THE STATE OF MAHARASHTRA AND OTHERS
                                         .....
              Advocate for Petitioner : Mr. Shendurnikar Pushkar S.
                    APP for Respondents: Mr. S.J. Salgare
                                       .....

                                             CORAM : V. K. JADHAV AND
                                                     S. G. DIGE, JJ.

DATED : 16th JULY, 2021

PER COURT:-

1. Learned counsel for the petitioner seeks leave to place on record the judgments in 12 cases referred by the appellate authority in the impugned order whereby the petitioner came to be acquitted by the criminal courts. We request the learned counsel for the petitioner to file copies of those 12 judgments of acquittal by way of filing criminal application. Learned counsel for the petitioner is requested to supply copies of those judgments of acquittal forthwith to the learned A.P.P. appearing for the State. Learned A.P.P. shall take instructions from the authority about those judgments of acquittal till the criminal application is filed by the petitioner for production of the same and order passed thereon.

2. Stand over to 30.07.2021.

   (S. G. DIGE, J.)                                  (V. K. JADHAV, J.)

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