Vikky Rahul Pawanmare And Another vs The State Of Maharashtra, Thr. Its ...
2022 Latest Caselaw 4574 Bom

                                                            1                      921 wp 267-2022.odt

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

                                     CRIMINAL WRIT PETITION NO. 267 OF 2022

              Vikky Rahul Pawanmare and another Vs. State of Maharashtra and others.
             _______________________________________________________________________
            Office Notes, Office Memoranda of Coram,
            appearances, Court's orders of directions               Court's or Judge's orders.
             and Registrar's Orders.    applicant.
                               Shri T.A. Mirza, APP for respondent no.1.


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

DATE : 28th APRIL, 2022.

None for the petitioner.

2. On perusal of the prayer, it appears that the challenge in this petition is covered by judgment of the Hon'ble Full Bench of this Court in Criminal Writ Petition No.1578/2021 dated 21/04/2022 in the case of Mayur Vasant Sonawane Vs. The State of Maharashtra and others.

3. Office to place this writ petition before the Hon'ble Single Judge of this Court.

                                                JUDGE                                   JUDGE


                                R.S. Sahare




Signed By:RANJANA SAMEER
SAHARE

Signing Date:28.04.2022 18:54