Deshpal S/O. Amirchand Singhai vs The State Of Mah. Thr. Pso, Ps ...
2023 Latest Caselaw 2926 Bom

                                                       1                           3.wp.223.2023

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

                  CRIMINAL WRIT PETITION NO.223 OF 2023
                         Deshpal S/o. Amirchand Singhai
                                       .VS.
                        The State of Maharashtra and Ors.
 _______________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
          Mr M. R. Johrapurkar, Advocate for the petitioner
          Mr A. R. Chutke, APP for the State

                               CORAM : G.A. SANAP, J.

DATE : MARCH 24, 2023.

Heard.

2. The matter is under office objection. The office objections be removed within one week. If the office objections are not removed within one week, the matter shall stand dismissed without further reference to the Court.

3. Issue notice to the respondents, returnable after four weeks.

4. Learned APP waives service of notice on behalf of respondent No.1/State.

2 3.wp.223.2023

5. On hearing the argument on behalf of the learned Advocate for the petitioner, I am of the view that in order to protect the interest of the parties, it would be just and proper to stay the judgment and order dated 13.12.2022 passed by the learned Additional Sessions Judge, Nagpur. Accordingly, the judgment and order dated 13.12.2022 is stayed till next date. The parties to act in terms of the order of Sub Divisional Magistrate, Nagpur City dated 01.12.2022 till next date.

6. Stand over after four weeks.

(G. A. SANAP, J.)

Namrata