Ashwini Kailas Patil vs The State Of Maharashtra And Another
2023 Latest Caselaw 11950 Bom

Bombay High Court

Ashwini Kailas Patil vs The State Of Maharashtra And Another on 30 November, 2023

Author: R. G. Avachat

Bench: R. G. Avachat

2023:BHC-AUG:25110-DB


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                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       BENCH AT AURANGABAD

                             953 CRIMINAL WRIT PETITION NO.1722 OF 2023

                                         ASHWINI KAILAS PATIL
                                                   VERSUS
                              THE STATE OF MAHARASHTRA AND ANOTHER
                                                       ...
                               Advocate for Petitioner : Mr. Menezes Joslyn A
                                 APP for Respondent No.1: Mr. A.R. Kale
                                                     .....

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

DATED : 30th NOVEMBER, 2023.

PER COURT :-

In our view, the petitioner has equally efficacious remedy to

approach the trial court in view of the Apex Court's judgment in the

case of Sakri Vasu vs. State of U.P. and others, (MANU/

SC/8179/2007). He may avail the same. If any such application is

moved, the same would be decided on its own merits.

2. So far as the grievance about investigating officer is

concerned, the petitioner has remedy under Section 22 of the

Maharashtra Police Act, 1951. He may also avail the same.

3. With the above observations, writ petition stands disposed

of.

(SANJAY A. DESHMUKH, J.) (R. G. AVACHAT, J.)

rlj/