Raghunathraje Naik And Ors vs Suvarna Shirkant Ghodake And Anr
2023 Latest Caselaw 3719 Bom

                                                                 9-wp-1335-2023.doc


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            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  CRIMINAL APPELLATE JURISDICTION

                        WRIT PETITION NO.1335 OF 2023

 Raghunathraje Naik and Ors                      ... Petitioners
           V/s.
 Suvarna Shirkant Ghodake and Anr                ... Respondents

 Mr. V.S. Talkute for the Petitioner.
 Mr. M.G. Patil, APP for the State.



                                 CORAM    : AMIT BORKAR, J.

                                 DATED    : APRIL 13, 2023
 P.C.:

1. Issue notice to respondent No.1, returnable on 3rd July 2023.

2. The grievance of the complaint is to the effect that without authority of the complainant, the accused have sold the property to third party. According to the complainant, predecessors in title were heard by Gaonkamgar Talathi. Prima facie, the case is covered by judgment of Apex Court in the case of Md.Ibrahim & Ors vs State Of Bihar, reported in (2009) 8 SCC 751.

3. There shall be ad-interim relief in terms of prayer clause (c) till 3rd July 2023.

(AMIT BORKAR, J.)