Hanumantu M. Jangantiwar vs Sanjay Raghunath Tumane And ...
2022 Latest Caselaw 13100 Bom

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

          CRIMINAL REVISION APPLICATION NO.4 OF 2022
                     Hanumantu M. Jangantiwar
                                (Vs.)
                Sanjay Raghunath Tumane and another
_______________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions                      Court's or Judge's orders.
and Registrar's Orders.
                      None for the applicant.
                      Shri Pawan K. Raulkar, Advocate for the non-applicant No.1.
                      Shri S.A. Ashirgade, APP for then non-applicant No.2/State.


                      CORAM : G.A. SANAP, J.

DATE : 15.12.2022.

The applicant and his advocate are absent.

2. Learned advocate for the non-applicant No.1 submits that after the order passed by learned Sessions Judge, dated 03.03.2020, whereby applicant's appeal came to be dismissed, the applicant has not surrendered. He, therefore, prays for issuance of non-bailable warrant against the applicant.

3. Since this Court has entertained the revision application against the impugned judgment and order, it 35 revn. 4.22.odt..odt

would be just and proper to consider the prayer made by learned advocate for issuing non-bailable warrant against the applicant.

4. Issue non-bailable warrant against the applicant, returnable after two weeks.

5. In-charge of the concerned Police Station shall ensure service of non-bailable warrant.

JUDGE manisha

Signed By:MANISHA ALOK SHEWALE

Signing Date:16.12.2022 16:34