Subhash Shankerappa Satbhai vs The State Of Maharashtra
2021 Latest Caselaw 7352 Bom

                                                                          924-CrA-969-21.odt


               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                     CRIMINAL APPLICATION NO.969 OF 2021
                              IN APEAL/540/2018

                       SUBHASH SHANKERAPPA SATBHAI
                                     VERSUS
                         THE STATE OF MAHARASHTRA
                                        ...
                   Advocate for Applicant : Shri Satej S. Jadhav
                     APP for Respondent : Shri S. D. Ghayal
                                        ...

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

                                    DATE       : 06TH MAY, 2021

PER COURT :

1. We have heard the learned advocate for the applicant and the learned prosecutor. We have also perused paragraph Nos. 23 and 24 of the judgment delivered by the learned Full Bench dated 25-01-2021 in Criminal Application No. 2073 of 2020 in Criminal Writ Petition No. 1362 of 2020 (The State of Maharashtra Versus Guddu @ Kansha Wahab Shaikh).

2. Issue notice to the respondents, returnable on 07-06-2021. The learned prosecutor waives service of notice on behalf of the respondent.

3. On the next date, we would consider the submissions of the learned advocate for the applicant in the backdrop of the view expressed by the learned Full Bench in paragraph Nos. 23 and 24 of the judgment dated 25-01-2021 and we would first decide at the threshold, whether to receive the proceedings or not.

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