Vishal Madanmohan Maheshwari vs State Of Maharashtra And Anr
2023 Latest Caselaw 2053 Bom

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         SHAGUFTA
SHAGUFTA Q PATHAN
Q PATHAN Date:
         2023.03.03                                                 912-APL-204-2022.odt
         11:37:33
         +0530

                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              CRIMINAL APPELLATE JURISDICTION

                            CRIMINAL APPLICATION NO. 204 OF 2022


                Vishal Madanmohan Maheshwari                         ...Applicant
                     Versus
                The State of Maharashtra & Anr.                      ...Respondents


                Mr. Amit Ghag a/w Mr. Viral Babar for the Applicant

                Ms. P. P. Shinde, A.P.P for the Respondent No.1-State

                Ms. Aarti Nishad a/w Mr. Vedang Kulkarni for the Respondent No. 2

                PSI Mr. Balasaheb Shinde from Kasturba Marg Police Station, is
                present

                                       CORAM : REVATI MOHITE DERE &
                                               PRITHVIRAJ K. CHAVAN, JJ.

WEDNESDAY, 1st MARCH 2023

P.C :

1 Learned A.P.P, on instructions, states that the police

will file an appropriate application under Section 321 for

withdrawing the prosecution as against the applicant, having

regard to the judgment of this Court in the case of Manas

SQ Pathan 1/2 912-APL-204-2022.odt

Mandar Godbole vs. State of Maharashtra 1. Learned A.P.P seeks

four weeks time.

2 Stand over to 25.04.2023. To be listed on the

Supplementary Board.

3 If such an application is filed, the learned Judge to

decide the same as expeditiously as possible and in any event,

within two weeks from the date of filing of the said application.

PRITHVIRAJ K. CHAVAN, J. REVATI MOHITE DERE, J.

1    2022 SC Online Bom 8035

    SQ Pathan                                                                          2/2