Mira W/O Datta Kalaskar And Others vs The State Of Maharashtra
2023 Latest Caselaw 6931 Bom

                                                                   1-cr.wp.1007.2023.odt


               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                   CRIMINAL WRIT PETITION NO.1007 OF 2023

Mira w/o. Datta Kalaskar and ors.                                ..Petitioners
      Vs.
State of Maharashtra                                             ..Respondent

                                 ----
Mr.S.S.Gangakhedkar, Advocate for petitioners
Mr.N.T.Bhagat, APP for respondent
                                 ----

                                    CORAM : R.G.AVACHAT AND
                                            SANJAY A. DESHMUKH, JJ.

DATE : JULY 12, 2023 ORDER :-

Heard.

2. Learned Addl. Sessions Judge, Nanded, is directed to

decide the Criminal Bail Application No.118 of 2023 within a period of

one week from the date of receipt of a copy of this order. Attention of

this Court is adverted to the order of the Hon'ble Supreme Court dated

28.04.2022 in RE:To Issue Certain Guidelines Regarding Inadequacies

And Deficiencies In Criminal Trials [Miscellaneous Application No.505 of

2022 in SMW(Crl) No.1 of 2017 (arising out of impugned final

judgment and order dated 20-04-2021 in SMW(Crl) No.1 of 2017

passed by Supreme Court of India] and the consequential amendment

in the criminal manual. Learned Addl. Sessions Judge is further

directed to comply those directions and pass necessary order.

2 1-cr.wp.1007.2023

3. The petition stands disposed of accordingly.

[SANJAY A. DESHMUKH, J.] [R.G. AVACHAT, J.]

KBP