Adivasi Panther Kamgar Sanghatna ... vs The State Of Maharashtra And ...
2021 Latest Caselaw 5027 Bom

                                                                 1527.19WP+.odt
                                           1


               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

             913 CRIMINAL WRIT PETITION NO.1527 OF 2019
                         WITH WP/1550/2019

           ADIVASI PANTHER KAMGAR SANGHATNA MAHARASHTRA
           STATE, THRPRESIDENT PRASHANT S/O. MAHADEORAO
                              BODAKHE
                               VERSUS
                THE STATE OF MAHARASHTRA AND OTHERS
                                ...
          Mr.P.D. Jarare h/f Ms.N.B. Kamble, Advocate
          for petitioner;
          Mr.S.J. Salgare, APP for respondent nos.1 to
          4
          Mr.V.P. Latange, Advocate for respondent no.5
          in WP No.1527/19
          Mr.P.L. Shahane, Advocate for respondent no.5
          in WP No.1550/2019
          Mr.D.M. Shinde, Advocate for respondent no.6
          in WP No.1550/2019
          Mr.S.K. Chavan, Advocate for respondent no.8
          in WP No.1550/2019
                                ...

                                     CORAM : RAVINDRA V.GHUGE
                                                  AND
                                             B.U.DEBADWAR,JJ.

DATE : 19th March, 2021

PER COURT :-

1. After considering the submissions of the learned Advocate for the petitioners and the respondents, we are of the view that these Petitions do not deserve to be entertained, since the petitioners, without

1527.19WP+.odt

even preferring an F.I.R. or approaching the Police Authorities and without exhausting the statutory efficacious remedy available, have straight away approached this Court. By placing reliance on a judgment delivered by this Court on 14.02.2020 in Criminal Writ Petition No.1210/2019, the petitioner expects this Court to do the job of an Investigating Officer and collect evidence.

2. As a last chance, owing to the request of the learned Advocate for the petitioners, stand over to 23.03.2021 for passing orders.

(B.U.DEBADWAR,J.) (RAVINDRA V. GHUGE,J.) SGA