Vishnu Kisan Khedkar vs The State Of Maharashtra And ...
2022 Latest Caselaw 12365 Bom

      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 BENCH AT AURANGABAD

               909 CRIMINAL APPLICATION NO.1786 OF 2021

                        VISHNU KISAN KHEDKAR
                                VERSUS
                THE STATE OF MAHARASHTRA AND ANOTHER

                 ...
     Mr.S.R. Andhale Advocate for Applicant.
     Mr.M.M. Nerlikar, A.P.P. for Resp. No.1.
     Mr.N.B. Narwade Advocate for Resp. No.2.
                 ...

                 CORAM:        SMT. VIBHA KANKANWADI AND
                               ABHAY S. WAGHWASE, JJ.

                 DATE :        29th NOVEMBER, 2022

 ORDER :

. In compliance with the Judgment and order passed by this

Court on 14th October 2022, learned APP is submitting copy of

the communication received by him from District Superintendent

of Police, Ahmednagar. It is marked at Exhibit-A. However, we

feel that it is half compliance. Learned APP to appraise District

Superintendent of Police, Ahmednagar what was expected and

further steps be taken in this respect.

 [ABHAY S. WAGHWASE]                    [SMT. VIBHA KANKANWADI]
       JUDGE                                      JUDGE

 asb/NOV22