Maruti Sheku Mote vs State Of Maharashtrsa Thr. ...
2022 Latest Caselaw 4274 Bom

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SHAGUFTA Q PATHAN
Q PATHAN Date:                                                             16-WP-3478-2022.doc
         2022.04.22
         14:57:26
         +0530
                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CIVIL APPELLATE JURISDICTION

                                     WRIT PETITION NO. 3478 OF 2022


                  Maruti Sheku Mote                                 ...Petitioner
                      Versus
                  The State of Maharashtra & Ors.                    ...Respondents


                  Mr. Shailendra S. Kanetkar for the Petitioner

                  Mr. K. S. Thorat, A.G.P for the Respondent No.1-State

                  Mr. Deelip Patil Bankar, Chief Standing Counsel, SCEA a/w Mr. Abhishek
                  Patil for the Respondent Nos. 2 & 3

                  Mr. Sarang S. Aradhye for the Respondent No. 5

                                            CORAM : REVATI MOHITE DERE &
                                                     MADHAV J. JAMDAR, JJ.

FRIDAY, 22nd APRIL 2022

P.C. :

1 Learned counsel for the petitioner has tendered a compilation

of judgments. The same is taken on record.

2 Stand over to 25th April 2022. To be listed high on Board.

MADHAV J. JAMDAR, J. REVATI MOHITE DERE, J.

      SQ Pathan                                                                             1/1