Ramkrushna S/O Champatrao ... vs State Of Mah. Thr. Pso Ps ...
2022 Latest Caselaw 7342 Bom

Citation : 2022 Latest Caselaw 7342 Bom
Judgement Date : 28 July, 2022

Bombay High Court

Ramkrushna S/O Champatrao ... vs State Of Mah. Thr. Pso Ps ... on 28 July, 2022

Bench: Manish Pitale, Valmiki Sa Menezes

                                                                                         916 WP-342-2022
                                                             1

                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    NAGPUR BENCH, NAGPUR.
                             CRIMINAL WRIT PETITION NO.342 OF 2022
                        {Ramkrushna S/o Champatrao Waghade and Ors. ..Vrs.. State of
                                          Maharashtra and Anr.}
                  ______________________________________________________________________________
                  Office Notes, Office Memoranda of Coram,
                  appearances, Court's orders of directions        Court's or Judge's order
                  and Registrar's orders.
                                 Shri A. Sudame, Advocate for the Petitioners.
                                 Shri M. J. Khan, APP for the Respondent no.1/State.

CORAM : MANISH PITALE AND VALMIKI SA MENEZES, J.J.

                                     DATE        : 28th JULY, 2022.

                                 .       Heard Shri Sudame, learned counsel appearing for
                                 the petitioners.

2. He has specifically placed reliance on the judgment of the Hon'ble Supreme Court in the case of Hitesh Verma ..Vrs.. State of Uttarakhand and another, 2020 (10) SCC 710, to contend that offence under Section 3(1)(r) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, is not made out, even on the basis of material that has come on record.

3. Issue notice for final disposal to the respondents, returnable on 24th August, 2022.

4. Shri Khan, learned APP waives notice on behalf of the respondent no.1/State.

5. The concerned police station to serve the respondent no.2.

Digitally Signed By:ASHISH (VALMIKI SA MENEZES, J.) (MANISH PITALE, J.) ASHOKRAO TAMBE Personal Assistant to Hon'ble JUDGE Signing Date:28.07.2022 18:58 TAMBE