Manjeet Ashok Patwa vs State Of Maharashtra And Anr
2024 Latest Caselaw 23345 Bom

Bombay High Court

Manjeet Ashok Patwa vs State Of Maharashtra And Anr on 8 August, 2024

Bench: A. S. Gadkari, Neela Gokhale

2024:BHC-AS:32800-DB



            RVC                                                                       22 Wp-3340-2024.doc



                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                           CRIMINAL APPELLATE JURISDICTION

                                        CRIMINAL WRIT PETITION NO. 3340 OF 2024

            Manjeet Ashok Patwa                                              ... Petitioner
                  V/s.
            The State of Maharashtra & Anr.                                  ... Respondents

            Mr. Ankit Pandey i/b Mr. Sanket S. Salgaonkar for Petitioner.
            Mr. V.N. Sagare, A.P.P. for Respondent No.1-State.
            PSI Mr. Pathan, Sion Police Station, Mumbai, present.

                                                     CORAM : A. S. GADKARI AND
                                                             DR. NEELA GOKHALE, JJ.

DATE : 8th August 2024. P.C. :

1) After hearing the learned Advocate appearing for the Petitioner

at length, when this Court was not inclined to grant any relief and

particularly, in view of settled legal position of law that, a judicial Order

cannot be challenged under Article 226 of the Constitution of India, in view

of the constitution bench judgment of the Supreme Court in the case of

Naresh Mirajkar Vs. State of Maharashtra, reported in AIR 1967 S.C. 1, and

reaffirmed in the case of A.R. Antulay Vs. R.S. Naik & Anr., reported in

(1988) 2 S.C.C. 602, he seeks leave to withdraw the Petition unconditionally.

Leave granted.

2) Dismissed as withdrawn.

                  ( DR. NEELA GOKHALE, J. )                          ( A.S. GADKARI, J. )


     RAJESH    by RAJESH

     VASANT    CHITTEWAN
     CHITTEWAN Date: 2024.08.16
                     15:37:24 +0530