Nitin S/O Sudhakar Zaparde vs State Of Mah. Thr. Pso Ps Ural ...
2021 Latest Caselaw 14372 Bom

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              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        NAGPUR BENCH, NAGPUR.

               CRIMINAL APPLICATION (APL) NO. 1041 OF 2021

Nitin s/o Sudhakar Zaparde Vs. State of Maharashtra through P.S. Officer,
               Police Station, Ural Dist Akola and another
______________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions             Court's or Judge's orders.
and Registrar's Orders.

                   Mr. Anil Mardikar, Senior Advocate for the applicant
                   Mr. S.M. Ghodeswar, APP for the non-applicant / State


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

DATE : 04/10/2021

Heard Mr. Anil Mardikar, learned Senior Advocate for the applicant.

2. Issue notice to the non-applicants, returnable after six weeks.

3. Mr. Ghodeswar, learned A.P.P. waives service on behalf of non-applicant No.1 /State.

4. Mr. Anil Mardikar, learned Senior Advocate invited our attention to the law laid down by the co- ordinate Bench of this Court in the case of M/s Divis Infratech Builders and Electrical Contractors Vs. The State of Maharashtra 2015 ALL MR (Cri) 2141 and submitted that the present case is squarely covered by the said judgment.

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                  4.               In   view       of   the   statement,         though       the

Investigating Officer may continue with the investigation, he shall not file charge-sheet against the present applicant without leave of the Court.

                              JUDGE                                          JUDGE




MP Deshpande