Adv. Shri. Sadashiv Ambadas Gaike vs The State Of Maharashtra And ...
2021 Latest Caselaw 6976 Bom

                                                                                 409.21WP.odt
                                                    1


               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

               42 CRIMINAL WRIT PETITION NO.409 OF 2021

                ADV. SHRI. SADASHIV AMBADAS GAIKE
                              VERSUS
               THE STATE OF MAHARASHTRA AND OTHERS
                               ...
          Mr.V.D. Sapkal, Senior counsel i/b Mr.S.R.
          Sapkal, Advocate for the petitioner
          Mr.K.S. Patil, APP for the respondent/State.
                               ...
                           CORAM : RAVINDRA V.GHUGE
                                        AND
                                    B.U.DEBADWAR,JJ.

DATE : 3rd MAY, 2021 PER COURT :-

1. On 05.04.2021, we had called upon the learned Chief Public Prosecutor to inform us, as to whether the judgment of this Court dated 18.09.2019, delivered in Criminal Writ Petition No.993/2019, has been complied with and as to what is the status of the investigation, which was transferred from Kranti Chowk Police Station, Aurangabad to State CID, Pune.

2. An adjournment was sought today, on the ground, that the information is yet to be received. The father of the Investigating Officer has succumbed to corana infection and

409.21WP.odt

the Investigating Officer herself is also Covid positive. The name of Investigating Officer is Ms.Manisha Kulkarni, Deputy Superintendent of Police, CID, Aurangabad.

3. We had called upon the State to intimate to us the status of the investigation, since the petitioner contends that the State CID is also ignoring the judgment of this Court. As such, stand over to 6th May, 2021, for passing orders.

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