Diwakar S/O Nilkanth Wankhede vs State Of Maharashtra, Thr. ...
2023 Latest Caselaw 10886 Bom

  2023:BHC-NAG:15378


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

                                                  Writ Petition No.6101/2023
                                           Diwakar V State of Maharashtra and others
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Office notes, Office Memoranda of Coram, appearances, Court's orders Court's or Judge's Orders or directions and Registrar's orders. ************************************************************************* *************** Mr. K.A. Kothari, Adv for petitioner. Mr. B.M. Lonare, AGP for resp. nos. 1 to 3.

CORAM : AVINASH G GHAROTE J.

DATE : 19-10-2023

It is not in dispute that what was being transported in the instant matter was not sand but Gitti, which would not require any transit pass in view of the judgment of this Court in Subhash s/o Yadavrao Matte Vs State of Maharashtra and others WP 400/22 decided on 22-03-2022, considering which, the impugned order is hereby quashed and set aside and the vehicle is directed to be released in favour of the petitioner, unless it is not so required in any other offence.

JUDGE Deshmukh

Signed by: Mr. S.Deshmukh Designation: PS To Honourable Judge Date: 19/10/2023 17:47:02