Dnyaneshwar Ananta Daki vs The State Of Maharashtra And Anr
2022 Latest Caselaw 12743 Bom

                        Tauseef Farooqui                                   30-WP.5862.2021.doc
TAUSEEF
LAIQUEE
FAROOQUI
Digitally signed by
                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
TAUSEEF LAIQUEE
FAROOQUI                             CRIMINAL APPELLATE JURISDICTION
Date: 2022.12.08
17:34:51 +0530
                                   CRIMINAL WRIT PETITION NO.5862 OF 2021

                      Dnyaneshwar Ananta Daki                        ...Petitioner
                           V/s.
                      The State of Maharashtra & Anr.                ...Respondents

                                                      *****
                      Mr. Prashant P. Jadhav for Petitioner.
                      Mr. R. M. Pethe, APP for Respondent No.1 (State).
                      Mr. D. A. Shinde, Vanpal, Forest Department, Shahapur - present.
                                                      *****

                                               CORAM        :   AMIT BORKAR, J.

                                               DATE         :   DECEMBER 07, 2022

                      P.C.:

1. The petitioner is challenging order of rejection of return of property which was the muddemal in R.C.C. No.142 of 2009.

2. Learned APP for Respondent No.1-(State) has pointed out against the judgment and order dated 18th February 2021, passed by learned Judicial Magistrate, First Class, Shahapur, District Thane in R.C.C. No.142 of 2009, the State has filed Appeal before the learned Sessions Court bearing Criminal M. A. No.1 of 2022.

3. In that view of the matter, petitioner is permitted to move appropriate Application before the learned Sessions Court for return of property. If such Application is filed before the

Tauseef Farooqui 30-WP.5862.2021.doc

learned Sessions Court, it shall decided in accordance with law.

4. Writ Petition stands disposed of in the above terms.

(AMIT BORKAR, J.)