Aashutosh Anil Walimbe vs The State Of Maharashtra And Anr
2022 Latest Caselaw 11842 Bom

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                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                  CRIMINAL APPELLATE JURISDICTION

                                   CRIMINAL WRIT PETITION NO. 293 F 2022


                      Aashutosh Anil Walimbe                               ...   Petitioner
                           v/s.
                      The State of Maharashtra & others                    ...     Respondents


                      Mr. Tejesh Dande i/b. Tejesh Dande & associates for the Petitioner.

                      Mr. J. P. Yagnik, APP for the State.


                                           CORAM : REVATI MOHITE DERE &
                                                   R.N.LADDHA, JJ.

                                           DATE      : 18th NOVEMBER 2022

                      P.C. :

Heard learned Counsel for the Petitioner. Digitally signed by LATA LATA SUNIL SUNIL PANJWANI PANJWANI Date:

2022.11.21 15:06:46 +0530

2. Learned Counsel for the Petitioner submits that Petitioner is a

practicing Advocate who has been falsely implicated in C.R.

No.16/2019 registered with the CBI, ACB, Pune. He submits that the

Petitioner as a lawyer had given the title search report on the basis of 2/3 15 wp 293.22.docx

search conducted by him with respect to the property in question,

online. He submits that the same is also reflected in the title search

report given by the applicant.

3. Learned Counsel in support of his submission relied on the

judgments of the Apex Court in the case of CBI vs. K. Narayana Rao1

and Subha Jakkanwar v/s. State of Chhattisgarh2, Through Station

House Officer The Judgments on which reliance is placed are at

Exhibit G (Page-132) & H (Page-153).

4. Issue notice to Respondents, returnable on 4th January 2023.

Learned APP waives notice on behalf of Respondent No.1 - State. In

addition to Court notice, petitioner to serve the newly numbered

Respondents No.2 & 3 by private notice and file affidavit of service

before the next date.

R.N. LADDHA, J. REVATI MOHITE DERE, J.

1    (2012) 9 Supreme Court Cases 512
2    2019 SCC Online Chh 136
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Lata Panjwani, P.S.