Amjat Ali Husain Afzal Ali Husain ... vs State Of Mah. Thr. Its Secretary ...
2022 Latest Caselaw 2276 Bom

                                                               1                         37 crwp142.22.odt

                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          NAGPUR BENCH, NAGPUR.
                                    CRIMINAL WRIT PETITION NO.142 OF 2022
                 Amjat Ali Husain Afzal Ali Husain and others Vs. State of Maharashtra and another
            _______________________________________________________________________
            Office Notes, Office Memoranda of Coram,
            appearances, Court's orders of directions                  Court's or Judge's orders.
            and Registrar's Orders.
                                   Shri Sumedh Kadam, Advocate for petitioner.
                                   Shri M.K. Pathan, APP for respondent Nos.1 to 4.


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

DATE : 07th MARCH, 2022.

Heard Shri Sumedh Kadam, learned counsel, for the petitioner.

2. By this petition, the petitioner is challenging the judgment and order passed by the Divisional Commissioner, Amravati in Appeal No.196/MPA,1951/u/S 60/Ext./G.B.- 7/2021/ Akola, whereby the Appellate Authority has quashed the proceedings for externment and directed the respondent nos.3 and 4 herein to initiate the proceedings under Section 110 of the Code of Criminal Procedure.

3. Issue notice to the respondents, returnable after four weeks.

4. Shri M.K. Pathan, learned Additional Public Prosecutor waives service of notice on behalf of respondent nos.1 to 4.

JUDGE JUDGE Signed By:SURESH RAOSAHEB Wagh WAGH Personal Assistant to the Hon'ble Judge Signing Date:07.03.2022 18:15