Laxmi Crockery (Pune ) Pvt Ltd vs The State Of Maharashtra And Ors
2023 Latest Caselaw 3004 Bom

                                                              18-wp-1061-2023.doc


 Ghuge
            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  CRIMINAL APPELLATE JURISDICTION

                        WRIT PETITION NO.1061 OF 2023

 Laxmi Crockery (Pune) Pvt Ltd                  ... Petitioner
            V/s.
 The State of Maharashtra and Ors               ... Respondents

 Mr. Subodh Desai with Mr. Kartiki S. Garg for the
 petitioner.
 Mr. A.R. Patil, APP for the State.

                                 CORAM    : AMIT BORKAR, J.

                                 DATED    : MARCH 27, 2023
 P.C.:

1. Learned advocate for the petitioner relying on the judgment of this court in the case of Virendra Kumar J. Handa Vs. Dilawar khan Alij Khan, reported in 1991 1 MhLJ 1371, submits that the revision under Section 457 of the Code of Criminal Procedure, 1973 is not maintainable as such order is interlocutory in nature.

2. In that view of the matter, issue notice to the respondent Nos.2 to 4, returnable on 5th June, 2023.

3. There shall be ad-interim relief in terms of prayer clause (d), till 5th June, 2023.

(AMIT BORKAR, J.)