Satish Pandey S/0 Ramvilas Pandey vs State Of Maharashtra
2022 Latest Caselaw 1952 Bom

                Digitally signed by NISHA
NISHA SANDEEP   SANDEEP CHITNIS
CHITNIS         Date: 2022.02.26 17:27:11
                +0530




                                                                                      9-wp.6450.2021.doc


                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                             CRIMINAL APPELLATE JURISDICTION

                                            CRIMINAL WRIT PETITION NO.6450 OF 2021

                       Satish Pandey S/o. Ramvilas Pandey                      ...Petitioner
                            Versus
                       The State of Maharashtra                                ...Respondent

                       Mr. Anand Mishra, for the Petitioner.

                       Mr. A. D. Kamkhedkar, A.P.P for the Respondent - State.


                                                         CORAM : REVATI MOHITE DERE, J.

DATE : 25th FEBRUARY 2022

P.C. :

1. Vide order dated 2nd February 2022, a report was called for

from the trial Court whether it intends to transfer the case to the Sessions

Court or intends to proceed with the said case. Pursuant thereto, the learned

Judicial Magistrate First Class, Court No.3, Vasai, has sent his report dated

4th February 2022. In the said report, the learned Magistrate has stated that

in view of the judgment of this Court in the case of Shyamrao Vithoba

Pillare v/s. State of Maharashtra1, he intends to transfer the matter i.e.

R.C.C. No.865 of 2014 to the Sessions Court at Vashi for its disposal

1 Criminal Application No.1146 of 2018 dated 13th December 2018

N. S. Chitnis 1/2 9-wp.6450.2021.doc

according to law.

2. If this is the course of action that the learned Magistrate intends

to adopt, he shall do it forthwith and not sleepover the file. The same to be

done as expeditiously as possible, and in any event within one week from

today.

3. Stand over to 8th March 2022, for recording compliance of the

aforesaid order.

4. All concerned to act on the authenticated copy of this order.

REVATI MOHITE DERE, J.

N. S. Chitnis                                                                                2/2