Bombay High Court
Ashok Basvanappa Naganagoudar vs The Asst Commissioner Of Police on 3 July, 2023
Bench: R.P. Mohite-Dere, Gauri Godse
501. WP 4295-2018 & Ors..doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO. 4295 OF 2018
ALONGWITH
CRIMINAL INTERIM APPLICATION NO. 1189 OF 2021
ALONGWITH
CRIMINAL INTERIM APPLICATION (ST) NO. 2535 OF 2023
Ashok s/o Basavanappa Naganagoudar ...Petitioner
Versus
The Deputy Inspector General of Police
& Ors. ...Respondents
ALONGWITH
CRIMINAL INTERIM APPLICATION (ST) NO. 1956 OF 2023
IN
CRIMINAL WRIT PETITION NO. 4295 OF 2018
Ashok s/o Basavanappa Naganagoudar ...Petitioner
Versus
The Assistant Commissioner of Police ...Respondent
ALONGWITH
CRIMINAL INTERIM APPLICATION NO. 2939 OF 2023
IN
CRIMINAL WRIT PETITION NO. 4295 OF 2018
Ashok s/o Basavanappa Naganagoudar ...Petitioner
Versus
Advocate Deepak P. Thakre & Anr. ...Respondents
ALONGWITH
Wakodikar 1/4
::: Uploaded on - 04/07/2023 ::: Downloaded on - 04/07/2023 20:58:27 :::
501. WP 4295-2018 & Ors..doc
CRIMINAL INTERIM APPLICATION NO. 38 OF 2020
IN
CRIMINAL WRIT PETITION NO. 4295 OF 2018
The Assistant Superintendent of Police ...Petitioner
Versus
Ashok s/o Basavanappa Naganagoudar
& Ors. ...Respondents
ALONGWITH
CRIMINAL INTERIM APPLICATION NO. 1414 OF 2022
IN
CRIMINAL WRIT PETITION NO. 4295 OF 2018
Ashok s/o Basavanappa Naganagoudar ...Petitioner
Versus
Anil Singh Chouhan & Anr. ...Respondents
ALONGWITH
CRIMINAL INTERIM APPLICATION NO. 37 OF 2020
IN
CRIMINAL WRIT PETITION NO. 4295 OF 2018
ASP Vinay Prakash Paul ...Petitioner
Versus
Ashok s/o Basavanappa Naganagoudar and Ors....Respondents
ALONGWITH
CRIMINAL INTERIM APPLICATION NO. 36 OF 2020
IN
CRIMINAL WRIT PETITION NO. 4295 OF 2018
Constable Ajit Singh Yadav ...Petitioner
Versus
Ashok s/o Basavanappa Naganagoudar and Ors....Respondents
Wakodikar 2/4
::: Uploaded on - 04/07/2023 ::: Downloaded on - 04/07/2023 20:58:27 :::
501. WP 4295-2018 & Ors..doc
Mr. Ashok B. Naganagoudar, Petitioner in-person.
Mrs. P.P.Shinde, A.P.P for the Respondent-State.
CORAM : REVATI MOHITE DERE &
GAURI GODSE, JJ.
DATE : 3rd JULY, 2023
P.C. :
Not on board. Taken on board.
1. In the praecipe seeking speaking to the minutes of the
order dated 16th June, 2023 passed by this Court in Criminal Writ
Petition No. 4295 of 2018, the following prayers are sought;
"(a) Modify the Judgment Order Dated 16/06/2023 in
WP(Cri) No. 4295/2018 and bring all the points/submission
made by the petitioner in record of the Judgment Order as
mentioned in Para 1 and 2 of the application.
(b) Matter to be listed High On Board according to the
earlier orders Dated 28/03/2023 and also per the listing
procedure older cases should be taken first.
(c) Such other and further Reliefs's / Directions as this
Hon'ble Court deem fit."
Wakodikar 3/4
501. WP 4295-2018 & Ors..doc
2. None of the aforesaid prayers can be considered/granted
by way of this praecipe seeking speaking to the minutes.
3. Considering the aforesaid, the prayer seeking speaking to
the minutes is rejected.
GAURI GODSE, J. REVATI MOHITE DERE, J.
Wakodikar 4/4
