Dikshith Narsayya Ainlod vs The State Of Maharashtra And ...
2022 Latest Caselaw 2334 Bom

                                             1
                                                                         3259.22WP

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           BENCH AT AURANGABAD

                         920 WRIT PETITION NO.3259 OF 2022

                         DIKSHITH NARSAYYA AINLOD
                                      VERSUS
                   THE STATE OF MAHARASHTRA AND OTHERS
                                          ...
                   Advocate for the petitioner : Mr.P.V.Jadhavar
                      AGP for Respondent-State : Mr.A.R.Kale
                                          ...
                              CORAM : S.V.GANGAPURWALA &
                                        S.G.DIGE, JJ.

DATE : 08.03.2022 P.C. :

1] The caste claim of the petitioner is invalidated.

2] Issue notice to the respondents, returnable on 04.05.2022. Learned AGP waives notice for respondent nos.1 and 2.

3] Till next date, criminal case may not be filed against the petitioner on the basis of the impugned judgment.

[S.G.DIGE, J.] [S.V.GANGAPURWALA, J.]

DDC