Dhiraj Lakhamshi Shah vs State Of Maharashtra And Anr
2022 Latest Caselaw 1118 Bom

NISHA      Digitally signed by NISHA
           SANDEEP CHITNIS
SANDEEP    Date: 2022.02.01
CHITNIS    15:30:12 +0530




                                                                                          11-apl.31.2022.doc


                                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              CRIMINAL APPELLATE JURISDICTION

                                             CRIMINAL APPLICATION NO.31 OF 2022

                      Dhiraj Lakhamshi Shah                                      ...Applicant
                          Versus
                      The State of Maharashtra and Ors.                          ...Respondents

                      Mr. Ashish Raghuwanshi i/b Mr.Pariket Shah, for the Applicant.

                      Mr. S. S. Pednekar, A.P.P for the Respondent No.1- State.

                      Mr. Siddhesh Bhole, for the Respondent Nos.2 to 13.

                                                        CORAM : REVATI MOHITE DERE, J.

DATE : 31st JANUARY 2022

(THROUGH VIDEO CONFERENCING) P.C. :

1. Heard learned counsel for the applicant.

2. Issue notice to the respondents. Learned APP waives notice

on behalf of the respondent No.1-State and Mr. Bhole waives notice on

behalf of respondent Nos.2 to 13.

3. Learned Counsel for the respondent Nos.2 to 13 has tendered

a compilation of judgments on which he proposes to rely. The same is

N. S. Chitnis 1/2 11-apl.31.2022.doc

taken on record. A copy of the said compilation to be served on the learned

counsel for the applicant, during the course of the day.

4. Stand over to 10th February 2022.

5. The prayer for interim relief will be considered on the next

date.

REVATI MOHITE DERE, J.

N. S. Chitnis                                                                            2/2