The High Court On Its Motion vs The State Of Maharashtra
2022 Latest Caselaw 3857 Bom

                                                                     1-SMWP-1-2022

                   Pdp


                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   CRIMINAL APPELLATE JURISDICTION

                                 SUO MOTU WRIT PETITION NO. 1 OF 2022

                         High Court on its own motion                .. Petitioner

                                     Vs.

                         The State of Maharashtra                    .. Respondent

                         Mr. A. A. Kumbhakoni, Advocate General a/w Mr. Manoj
                         Badgujar a/w Mr. A. R. Patil, Addl. Public Prosecutor for
                         respondent - State.

                                           C0RAM : DIPANKAR DATTA, CJ &
                                                   SANDEEP K. SHINDE, J.

                                           DATE    : APRIL 8, 2022


                         PC:

1. Stand over to 27th April 2022 at 4.30 p.m.

2. Mr. Kumbhakoni, learned Advocate General for Maharashtra submits that on the next date he would address us on what in a judgment constitutes ratio decidendi and what constitutes obiter dictum. He also submits that he would enlighten us on the scope and ambit of Article 144 of the Constitution of India.

3. Pursis containing particulars of cases where trial court proceedings have been stayed, after deletion of the criminal appeals against conviction, is taken on record. SALUNKE JV Digitally signed by SALUNKE J V Date: 2022.04.08 (SANDEEP K. SHINDE, J.) (CHIEF JUSTICE) 16:10:37 +0530