Prakash M. Kolarkar vs The State Of Mah. Thr. Pso, Ps Sadar ...
2023 Latest Caselaw 5058 Bom

Judgment                                                                      wp27.23

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

                  CRIMINAL WRIT PETITION No. 27/2023

      Shri Prakash M. Kolarkar,
      Aged about 62 yrs., Occ. Private,
      R/o. Hiwari Nagar, Nagpur.
                                                     ...       PETITIONER

                                      VERSUS

1.    The State of Maharashtra through
      Police Station Officer, Sadar Police
      Station, Nagpur.

2.    Commissioner of Police,
      Nagpur City, Nagpur.

                                             ...           RESPONDENTS.

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Mr.D.V. Mahajan, Advocate for petitioner. Mr. V.A. Thakare, APP for respondent Nos. 1 & 2.

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CORAM : VINAY JOSHI, VALMIKI SA MENEZES, JJ DATED : 06.06.2023

ORAL JUDGMENT (PER: VINAY JOSHI, J)

Heard finally by consent of the learned Counsel

Judgment wp27.23

appearing for the parties. Rule. Rule is made returnable forthwith.

2. This petition was essentially for inaction on part of the

Police while investigating Crime No. 410/2022 registered at the

instance of petitioner.

3. The concerned Assistant Commissioner of Police has filed

an affidavit about his monitoring investigation and steps taken during

the course of investigation. It is stated that the Police made arrest of

culprit and informed that the investigation is in progress. In-fact, it

was principal grievance of the petitioner that the Police are not

arresting one Jagdish Jaiswal who was the main culprit. By the time,

the Police have already arrested him and were carrying investigation.

4. In view of above, petition stands disposed of by keeping

all points open.

(VALMIKI SA MENEZES, J.) (VINAY JOSHI, J.) Gohane