Amol Anandrao Patil vs State Of Maharashtra
2022 Latest Caselaw 9072 Bom

                                                                                           901-WP-4658-2021 (o).doc




                                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                   CRIMINAL APPELLATE JURISDICTION

                                                 CRIMINAL WRIT PETITION NO. 4658 OF 2021

                              Amol Anandrao Patil                                 ...Petitioner
                                    Versus
                              State Of Maharashtra                                ...Respondent
                                                                          ....
                              Mr. Vijay Killedar, Advocate for the Petitioner.
                              Mr. S. R. Agarkar, APP for the Respondent - State.

                                                                          ....

                                                        CORAM       :        PRAKASH D. NAIK, J.
                                                        DATE        :        12th SEPTEMBER, 2022.

                              PER COURT:

                              1.        For the reasons recorded separately, I pass the following

                              order:

                                                                   ORDER

i. Writ Petition No.4658 of 2021 is allowed;

ii. Order dated 20.07.2021 passed by learned Additional Chief Judicial Magistrate, Kolhapur below Exhibit - 47 in SCC No.921 of 2015 is set aside.

iii. Judgment and order dated 22.03.2021 passed by learned Additional Chief Judicial Magistrate, Kolhapur in Summary Criminal Case No.921 of 2015 is modified to the extent that set off is granted to petitioner under Section 428 of Cr.P.C. for a period from 24th February, 2020.

           Digitally signed
           by SAJAKALI
SAJAKALI   LIYAKAT
                              Sajakali Jamadar                          1 of 2
LIYAKAT    JAMADAR
           Date:
JAMADAR    2022.09.13
           15:25:53 +0530
                                                            901-WP-4658-2021 (o).doc




        iv.        Petitioner be released from jail custody in Summary

Criminal Case No.921 of 2015 forthwith unless required in any other case.

v. Writ Petition stands disposed off accordingly.

vi. The Jail Authority shall act on authenticated copy of this order.

                                            (PRAKASH D. NAIK, J.)




Sajakali Jamadar                       2 of 2