Sohan Singh And Anr vs The State Of Maharashtra
2022 Latest Caselaw 10890 Bom

                                                                         23-crwp5539-2021+.doc


                      AGK
                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                 CRIMINAL APPELLATE JURISDICTION

                                     WRIT PETITION NO.5539          OF 2021
                                                 WITH
                                     WRIT PETITION NO.5321          OF 2021
                                                 WITH
                                     WRIT PETITION NO.5134          OF 2021
                                                 WITH
                                     WRIT PETITION NO.5139          OF 2021


                      Sohan Singh & Anr.                            ... Petitioners
                                 V/s.
                      The State of Maharashtra & Anr.               ... Respondents


                      Mr. S. Venkateshwar for the petitioners.
                      Mr. S.S. Pednekar, APP for the respondent no.1/State.
                      Mr. Yashpal Thakur with Mr. Nimeet Sharma i/by MZM
                      Legal LLP for respondent no.2.
         Digitally
         signed by
         ATUL
ATUL     GANESH
GANESH   KULKARNI
KULKARNI Date:
         2022.10.17

                                                   CORAM : AMIT BORKAR, J.

17:28:38 +0530

DATED : OCTOBER 17, 2022 P.C.:

1. Learned advocate for respondent no.2 invited my attention to the order dated 4th March 2021 dismissing earlier petitions filed by the petitioners as withdrawn.

2. According to the petitioners, this Court has taken a view that such petition is maintainable. He, therefore, seeks time to place such judgment on record.

3. Stand over to 1st December 2022.

23-crwp5539-2021+.doc

4. It is made clear that there is no interim relief and the learned Magistrate is at liberty to proceed with the trial.

(AMIT BORKAR, J.)