Ganesh Kashinathrao Gulve vs The State Of Maharashtra And ...
2022 Latest Caselaw 3771 Bom

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                                     (1)

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                      905 WRIT PETITION NO.8399 OF 2020

                      GANESH KASHINATHRAO GULVE
                                VERSUS
                 THE STATE OF MAHARASHTRA AND OTHERS

 Mr. N.P. Patil Jamalpurkar, Advocate for petitioner;
 Mr. S.B. Yawalkar, A.G.P. for respondents no.1 to 5;
 Mr. V.D. Gunale, Advocate for respondent no.6

                                CORAM : R.D. DHANUKA
                                              AND
                                        S. G. MEHARE, JJ.

DATE : 6th April, 2022

P.C.

1. Matter is partly argued by the learned Counsel for the

petitioner.

2. Mr. Yawalkar, learned A.G.P. seeks time to cite judgments in

support of the rival contention that the offence committed by the

petitioner under Section 302 of the Indian Penal Code is an offence

against the State and thus, the impugned order passed by the

respondents withholding the pension of the petitioner is justified.

Since the issue involved requires further consideration and further

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arguments, we grant an opportunity to the learned A.G.P. to cite the

relevant judgments for consideration before this Court on the next

date. Copies of such judgments shall be served on the learned

Counsel for the petitioner and respondent no.6.

3. Place the matter first on board on 8.4.2022, to be shown as

part heard.

(S. G. MEHARE, J.) (R.D. DHANUKA, J.)

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