Rajat S/O Nilkanth Rotke vs State Ofmah.Thr. Police ...
2022 Latest Caselaw 2094 Bom

Citation : 2022 Latest Caselaw 2094 Bom
Judgement Date : 1 March, 2022

Bombay High Court

Rajat S/O Nilkanth Rotke vs State Ofmah.Thr. Police ... on 1 March, 2022

Bench: V.M. Deshpande, Amit B. Borkar

                                                    1                                    010322criwp835.21.odt


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        : NAGPUR BENCH : NAGPUR.

                                   CRIMINAL WRIT PETITION NO. 835 OF 2021
                                           RAJAT S/o NILKANTH ROTKE
                                                    VERSUS
                          STATE OF MAH., THRU. POLICE INSPECTOR, WATHODA P.S., NAGPUR
           --------------------------------------------------------------------------------------------------------
           Office Notes, Office Memoranda of                             Court's or Judge's Order
           Coram, appearances, Court's Orders
           or directions and Registrar's order
           ---------------------------------------------------------------------------------------------------------
                                     Mr. N. G. Jetha, Advocate for the petitioner.
                                     Mr. T. A. Mirza, A. P. P. for the respondent

                                     CORAM : V. M. DESHPANDE and AMIT B. BORKAR, JJ.

DATE : MARCH 01, 2022.

1. Heard Mr. N. G. Jetha, learned counsel for the petitioner, who invited our attention to the judgment and decree passed by the Appellate Court in Regular Civil Appeal No. 373/2017. He submitted that in spite of the decree passed in favour of the present petitioner, the respondents in the appeal took forcible possession. Therefore, a complaint was lodged with Police Station, Wathoda, Nagpur, however no action has been taken by the Police Station Officer, Wathoda.

2. Issue notice to the respondents, returnable on 16.03.2022.

3. Mr. T. A. Mirza, learned Additional Public Prosecutor waives service for the respondent.

4. The learned Additional Public Prosecutor is directed to file response of the Police Station Officer, Wathoda without fail before the next date.

Digitally signed byPARAG
                                                      JUDGE                                JUDGE
PRABHAKARRAO DIWALE
Signing Date:02.03.2022
11:57                 Diwale