Nagesh Shankar Matpatte @ Patil vs The State Of Maharashtra
2022 Latest Caselaw 5290 Bom

Citation : 2022 Latest Caselaw 5290 Bom
Judgement Date : 10 June, 2022

Bombay High Court

Nagesh Shankar Matpatte @ Patil vs The State Of Maharashtra on 10 June, 2022

Bench: S.S. Shinde, Milind N. Jadhav

            Digitally signed
LAXMIKANT   by LAXMIKANT
            GOPAL
GOPAL       CHANDAN
CHANDAN     Date: 2022.06.11
            15:53:56 +0530                                                          (34) wp-3204.16.odt

                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CRIMINAL APPELLATE JURISDICTION

                                  CRIMINAL WRIT PETITION NO. 3204 OF 2016

               Nagesh Shankar Matpatte @ Patil                               : Petitioner.
                     Versus
               The State of Maharashtra                                      : Respondent.

Through Jail - None for the Petitioner.

Ms. S D Shinde, APP for the Respondent/State.

                                            CORAM :      S. S. SHINDE,
                                                         MILIND N. JADHAV, JJ
                                            DATE     :   10th June 2022
               P.C.
               1               The Petitioner has made a prayer seeking direction to run his

sentences concurrently in Case Nos.331/2014, 332/2014 and 333/2014.

2 The Petitioner has not made available the copies of the judgments passed in his cases. We are unable to persuade ourselves to grant such a relief in the absence of any material particulars. It appears that Court of competent jurisdiction had decided the cases of the Petitioner and convicted him.

3 In case, the grievance of the Petitioner still subsists, it may be open for the Petitioner to approach appropriate forum with better details for redressal of his grievance.

4 With the above observations, the Writ Petition stands disposed of.

5 The Registry of this Court shall send a copy of this order to the concerned authority who in turn shall communicate the same to the Petitioner.

               [MILIND N. JADHAV, J]                                         [S. S. SHINDE , J]

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