Citation : 2024 Latest Caselaw 22930 Bom
Judgement Date : 6 August, 2024
2024:BHC-NAG:8553-DB
1 912-wp 4070.2024.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
WRIT PETITION NO. 4070 OF 2024
( Abhishek Prakash Wankar and another vs. The State of Maharashtra and others )
Office Notes, Office Memorandum of Coram,
appearances, Court's orders of directions Court's or Judge's order
and Registrar's orders.
Mr. A.R.Ingole, Advocate for the petitioners.
Mr. D.P.Thakre,Additional Government Pleader for the respondents
CORAM : NITIN W. SAMBRE AND ABHAY J. MANTRI, JJ.
DATE : AUGUST 06, 2024
Heard learned Counsel for the parties.
2) We deem it appropriate to direct the respondent No.2 Superintendent of Police to treat this petition as a representation of the petitioners and to deal with the same in view of Full Bench judgment of this Court in the matter of Kalpana wd/o. Vilas Taram and another vs. State of Maharashtra and others reported in 2024 (4) Mh.L.J. (F.B.) 312 within a period of three months from the date of production of this order.
3) As such, the petition stands disposed of.
( ABHAY J. MANTRI, J. ) ( NITIN W. SAMBRE, J. )
KOLHE Signed by: Mr. Ravikant Kolhe Designation: PA To Honourable Judge Date: 06/08/2024 17:53:55
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