Sugat Narayan Divekar vs State Of Mah. Thr. Pso Ps Yavatmal ...
2023 Latest Caselaw 123 Bom

                                                                          1                8.wp.420.2022

                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          NAGPUR BENCH, NAGPUR.

                                   CRIMINAL WRIT PETITION (WP) NO.420 OF 2022
                                               Sugat Narayan Divekar
                                                        .VS.
                                             State of Maharashtra & Anr.
             _______________________________________________________________
            Office Notes, Office Memoranda of Coram,
            appearances, Court's orders of directions Court's or Judge's orders.
            and Registrar's Orders.
                                Mr Mir Nagman Ali, Advocate for the petitioner
                                Mr H. D. Dubey, APP for the State/respondent No.1

                                                 CORAM : G.A. SANAP, J.

DATE : JANUARY 04, 2023.

Learned Advocate for the petitioner submits that the issue arising in this writ petition is similar and identical to the issue referred to the larger Bench by the Hon'ble Supreme Court vide order dated 11.08.2022 in Criminal Appeal No. of 2022 arising out of SLP (CRL.) No. 2864 of 2019.

2. Perusal of the Judgment would show that the issue has been referred to the larger Bench. Since the issue raised in this petition is similar to the one referred to larger Bench, it would be appropriate to take up this matter after the decision of the said issue.

3. Learned Advocate to take the steps as and when the above issue is finally decided.

(G. A. SANAP, J.)

Namrata Signed By:NAMRATA YOGESH DHARKAR P. A.

High Court Nagpur Signing Date:04.01.2023 17:29