Dharmpal Natthuji Meshram And 8 ... vs State Of Mah. Thr. Ministry For ...
2022 Latest Caselaw 2154 Bom

              apl265.22                                                                                    1
                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                               NAGPUR BENCH : NAGPUR


                                       CRIMINAL APPLICATION (APL) NO. 265/2022
                                                       Dharmpal & ors.
                                                          ...VERSUS...
                                                          State & anr.
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             Office Notes, Office Memoranda of Coram,                       Court's or Judge's orders
             appearances, Court's orders or directions
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                                          Shri R. Maheshwari, Advocate for the Applicant(s)
                                          Shri T.A. Mirza, APP for the Non-Applicant/State

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

MARCH 02, 2022

Heard learned Advocate for the Applicants. He invited our attention that the report is lodged by Police Head Constable. He also invited our attention to the judgment delivered in Criminal Application (APL) No. 453/2020 and submitted that the case of the Applicants is squarely covered by the law laid down by this Court in the said judgment.

Prima-facie, we find substance in the submission of the learned Advocate for the Applicants.

Hence, issue notice to the Non-Applicants of final disposal, returnable on 16/03/2022.

Learned APP waives service for the Non- Applicant/State.

Signed By:AKRAM PARVEZ MAQSOOD AHMAD ANSARI Private Secretary to Hon'ble Judge (JUDGE) (JUDGE) Signing Date:02.03.2022 17:24

ANSARI