Kishor Sanjay Kadam vs The State Of Maharashtra And ...
2022 Latest Caselaw 1908 Bom

                                       (1)                            929-wp-2734-2022



          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      BENCH AT AURANGABAD
                        WRIT PETITION NO.2734 OF 2022

 KISHOR SANJAY KADAM                                           ..PETITIONER

                  VERSUS

 THE STATE OF MAHARASHTRA AND OTHERS                           ..RESPONDENTS
                                       ...
 Mr. Madhur A.                    Golegaonkar,
                                 Advocate for                                        the
 Petitioner.
 Mr. A. R. Kale, AGP for Respondents-State.
                                             ...

                                  CORAM : S. V. GANGAPURWALA &
                                          S. G. DIGE, JJ.

DATED : 24th FEBRUARY, 2022. PER COURT:-

1. The tribe claim of the petitioner is invalidated.

2. Issue notice to respondents.

3. The learned A.G.P. waives service of notice for all respondents and seeks time.

4. Stand over to 28.04.2022.

5. Till the next date, criminal action may not be not be taken against the petitioner on the basis of the impugned judgment.

   (S. G. DIGE)                                   (S. V. GANGAPURWALA)
          JUDGE                                           JUDGE

Devendra/February-2022