Prakash Chandrakant Kanjar vs The State Of Maharashtra And ...
2023 Latest Caselaw 10890 Bom

2023:BHC-AUG:22468-DB



                          IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                                               BENCH AT AURANGABAD

                                CRIMINAL WRIT PETITION NO.1285 OF 2023


                 Prakash Chandrakant Kanjar                     ... PETITIONER

                          VERSUS

                 The State of Maharashtra & anr.                ... RESPONDENTS

                                                   .......
                 Mr. S.S. Bora, Advocate for petitioner
                 Mr. M.M. Nerlikar, A.P.P. for respondents
                                                  .......

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

Date of reserving judgment : 16th October, 2023 Date of pronouncing judgment : 19th October, 2023

OPERATIVE ORDER :

For the reasons recorded separately, following order is

passed :-

(i) The Criminal Writ Petition is allowed in terms of prayer

clause (b) and (c).

(ii) The petitioner be set at liberty forthwith if not required in

any other case.

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

fmp/-