Sudhir S/O. Madanlal Gupta vs State Of Mah. Thr. Pso, Pachpaoli ...
2022 Latest Caselaw 13071 Bom

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              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        NAGPUR BENCH : NAGPUR

                CRIMINAL APPLICATION (APPW) NO.215 OF 2022
                 IN CRIMINAL WRIT PETITION NO.1054 OF 2017
(Salil s/o Madhukar Majgoankar and another vs. The State of Maharashtra and
another)
           WITH CRIMINAL APPLICATION (APPW) NO.216 OF 2022
                  IN CRIMINAL WRIT PETITION NO.67 OF 2018
  (Smt. Rashmi w/o Salil Majgoankar vs. The State of Maharashtra and another)
           WITH CRIMINAL APPLICATION (APPP) NO.2040 OF 2022
               IN CRIMINAL APPLICATION (APL) NO.1341 OF 2022
  (Sudhir s/o Madanlal Gupta vs. The State of Maharashtra and another)
________________________________________________________________________
Office Notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's orders
or directions and Registrar's orders.
                               Shri I.J. Damle, Additional Public Prosecutor for
                               applicants/respondent no.1.
                               Shri S.S. Dewani, Advocate for petitioners in Cr.W.P.
                               Nos.1054/2017 and 67/2018 and non-applicant
                               no.2 in Cr.Application No.1341/2022.
                                                     --------

                                        CORAM : SUNIL B. SHUKRE AND
                                                M.W. CHANDWANI, JJ.

DATED : DECEMBER 15, 2022

For the reasons stated in the applications, in modification of the directions issued by this Court in the judgments dated 8/12/2022 regarding deposit of amount of Rs.15,000/- by the petitioners and amount of Rs.5000/- by the non-applicant no.2 as costs of litigation, we direct that the amount of Rs.15,000/- and Rs.5,000/- in the respective matters be deposited in the Account of the Government 1512appw215.22 & others 2/2

Pleader, High Court of Bombay, Nagpur Bench, Nagpur so as to form part of the "Library Fund", which can be used for the purpose of development of Library.

2) The criminal applications are allowed in the above terms.

                                                  JUDGE                          JUDGE




                                       khj

Digitally Signed By:KAMAL HUNDRAJ JESWANI Signing Date:16.12.2022 15:28