Yashwant Genu Nanavare vs The State Of Maharashtra And Ors
2022 Latest Caselaw 7129 Bom

                                                                                        10.WP.5482.2019.doc




                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              CRIMINAL APPELLATE JURISDICTION

                                           CRIMINAL WRIT PETITION NO.5482 OF 2019

                               Yashwant Genu Nanavare                                   Petitioner
                                     versus
                               The State of Maharashtra and others                      Respondents

                               Adv.Surbhi Agrawal i/by Abhishek Yende, Advocate for petitioner.
                               Mr.Arfan Sait, APP, for State.

                                                        CORAM :      PRAKASH D. NAIK, J.

                                                        DATE     :   25th July 2022
                               PC :

1. Learned APP pointed out judgment in the case of Ajay Jayawant Bhosale Vs. Commissioner of Police, Pune and others 2016(3)-ABR (Cri)-90 and submitted that in the similar facts the petition was entertained by the Division Bench. The facts in the said decision are identical but the decision does not indicate that such matter pertains to Division Bench. Learned APP then submitted that petitioner has invoked Article 226 of Constitution of India and therefore the matter would lie before Division Bench.

2. Registry is directed to verify whether this matter would pertain to Division Bench or this Court. Stand over 23rd August 2022. Digitally signed by MANISH MANISH SURESH SURESH THATTE Date: 2022.07.27 THATTE 11:27:34 +0530

(PRAKASH D. NAIK, J.) MST