Vinod Vitthal Naik vs The State Of Maharashtra And Ors
2022 Latest Caselaw 7121 Bom

Citation : 2022 Latest Caselaw 7121 Bom
Judgement Date : 25 July, 2022

Bombay High Court

Vinod Vitthal Naik vs The State Of Maharashtra And Ors on 25 July, 2022

Bench: R.P. Mohite-Dere, Sharmila U. Deshmukh

                              rsk                               1                4-WP-1626-18.doc


                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         CRIMINAL APPELLATE JURISDICTION

                                            WRIT PETITION NO.1626 OF 2018

                              Vinod Vitthal Naik                             ..... Petitioner
                                    Vs.
                              The State of Maharashtra & Ors.                ..... Respondents

                              Mr. Sandeep Naik for the Petitioner.
                              Mrs. P. P. Shinde, APP for Respondent-State.

                                                  CORAM : REVATI MOHITE DERE &
                                                          SHARMILA U. DESHMUKH, JJ.

                                                  DATE     : 25th JULY 2022.


                              P. C.

1. By this petition, the petitioner has impugned the judgment and order dated 9/8/2016 passed by the learned JMFC First Class, Raigad, District Roha in R.C.C. 133/2015 along with other substantive reliefs.

2. Registry to verify and submit report whether the writ petition is maintainable before this Court. Report to be submitted before the next date. Stand over to 17/8/2022.

           Digitally signed
           by
RAJESHWARI RAJESHWARI
           SUBODH
SUBODH     KARVE
KARVE      Date:
           2022.07.28
           18:41:01 +0530




                              SHARMILA U. DESHMUKH, J.              REVATI MOHITE DERE, J.