Harpritsingh Bhupindersingh Hora And ... vs The State Of Maharashtra Thr The ...
2024 Latest Caselaw 22531 Bom

Bombay High Court

Harpritsingh Bhupindersingh Hora And ... vs The State Of Maharashtra Thr The ... on 2 August, 2024

Author: A.S. Chandurkar

Bench: A.S. Chandurkar

                   1-WPST-10918-24-10971-10972-24.doc                                         Rameshwar Dilwale




                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            CIVIL APPELLATE JURISDICTION

RAMESHWAR                            WRIT PETITION (ST) NO.10918 OF 2024
LAXMAN
DILWALE
                   Harpritsingh Bhupindersingh Hora & Anr.                            .. Petitioners
Digitally signed
by RAMESHWAR
                                Vs.
LAXMAN             The State of Maharashtra & Anr.                                    .. Respondents
DILWALE
Date: 2024.08.03
11:49:25 +0530
                                                    WITH
                                     WRIT PETITION (ST) NO.10971 OF 2024

                   Sachin Suryakant Belagade                                          .. Petitioner
                                Vs.
                   The State of Maharashtra & Anr.                                    .. Respondents

                                                    WITH
                                     WRIT PETITION (ST) NO.10972 OF 2024

                   Sanjay Marutrao Ingawale                                           .. Petitioner
                                Vs.
                   The State of Maharashtra & Anr.                                    .. Respondents
                                                               ...

Mr. Vikram S. Undre, Advocate for the petitioners in all petitions. Dr. Birendra B. Saraf, AG with Mr. P. P. Kakade, GP with Ms. S. D. Vyas, Addl. GP with Mr. M. M. Pabale, AGP with Mr. Jay Sanklecha 'B' Panel Counsel and Ms. Malaika Castellino, Advocates for the respondent-State.

...

                                                          CORAM :        A.S. CHANDURKAR &
                                                                         GAURI GODSE, &
                                                                         RAJESH S. PATIL, JJ
                                                          DATE       :   02nd AUGUST, 2024.
                   P.C. :

1. The arguments of the learned counsel for the parties have

been heard. The judgment is reserved.

[RAJESH S. PATIL, J.] [GAURI GODSE, J.] [A.S. CHANDURKAR, J.]