Rajendra Mahadeorao Zamare And ... vs State Of Mah. Thr. Pso, Ps Civil ...
2023 Latest Caselaw 6502 Bom

                                                 1                         8 wp 470.23.odt..odt

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

                  CRIMINAL WRIT PETITION NO. 470 OF 2023
                              Rajendra Mahadeorao Zamare and ors.
                                               .Vs.
                     State of Maharashtra, through PSO, PS Civil Lines, Akola
_______________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
                             Mr J.B. Gandhi, Advocate for applicants.
                             Mrs. Mayuri Deshmukh, APP for State.

                                   CORAM : G.A. SANAP, J.

DATE : 07/07/2023

Heard.

2. Issue notice to the respondent.

3. Learned APP waives service of notice on behalf of respondent/State.

4. Two weeks' time is granted for filing reply.

5. Considering the points raised in Writ Petition by way of challenge to the impugned judgment and order, the impugned judgment and order dated 28.06.2023 passed by Additional Sessions Judge, Akola shall remain stayed till next date.

6. Stand over after two weeks.

(G. A. SANAP, J.)

manisha