Sanjay Nemchand Dodhia And Anr vs State Of Maharashtra And Anr
2022 Latest Caselaw 10607 Bom

TAUSEEF
LAIQUEE               Tauseef Farooqui                                   904-WP.3710.2022.doc
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TAUSEEF LAIQUEE

                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
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Date: 2022.10.13

                                     CRIMINAL APPELLATE JURISDICTION
11:17:28 +0530




                                   CRIMINAL WRIT PETITION NO.3710 OF 2022

                      Sanjay Nemchand Dodhia & Anr.              ...Petitioners
                            V/s.
                      State of Maharashtra & Anr.                ...Respondents

                                                       *****
                      Mr. Ganesh Gole i/by Mr. Ritesh Ratnam for the Petitioners.
                      Ms. G. P. Mulekar, APP for the Respondent No.1 (State).
                      Mr. Raviraj Parmane a/w Mr. Omkar Ghag i/by Mr. Avinash Naik
                      for Respondent No.2.
                                                       *****
                                                CORAM        :   AMIT BORKAR, J.

                                                DATE         :   OCTOBER 12, 2022

                      P.C.:

1. The allegations against the petitioner is that he has

purchased the property on the basis of forged Power-of-Attorney.

In view of Judgment of Apex Court in the case of Mohammed

Ibrahim & Ors. V/s. State of Bihar & Anr., (2009) 8 SCC 751. I am

satisfied that the petitioner has made out a prima facie case for

grant of ad-interim relief.

2. Till 30th November 2022, there shall be ad-interim

relief in terms of prayer clause (b).

Tauseef Farooqui 904-WP.3710.2022.doc

3. Stand over to 28th November 2022.

4. The petitioner shall co-operate with the investigation.

(AMIT BORKAR, J.)