Ravindra Bhimrao Patil vs The Chief Officer And Anothers
2024 Latest Caselaw 24302 Bom

Bombay High Court

Ravindra Bhimrao Patil vs The Chief Officer And Anothers on 16 August, 2024

Author: Ravindra V. Ghuge

Bench: Ravindra V. Ghuge

2024:BHC-AUG:18394-DB


                                                                         7374.24ca
                                               (1)

                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                BENCH AT AURANGABAD

                          926 CIVIL APPLICATION NO. 7374 OF 2024
                                     IN WP/1024/2016

                                 RAVINDRA BHIMRAO PATIL
                                           VERSUS
                          THE CHIEF OFFICER AND ANOTHER
                                               ....
                Mr A. N. Ansari, Advocate for Applicant;
                Mr S. R. Sapkal, Advocate for Respondents

                                        CORAM : RAVINDRA V. GHUGE
                                                        AND
                                                Y. G. KHOBRAGADE, JJ.

DATE : 16th August, 2024

PER COURT:

1. Heard the learned Advocates for the respective sides.

2. The learned Advocate for the Applicant/Petitioner

submits that he has been dismissed from service on 10/09/2015,

for having allegedly indulged in a criminal act. He further

submits that the Special Court (POCSO) has delivered a judgment

on 05/04/2024 in Special Case No.46/2016 and acquitted the

Applicant/Petitioner of the charges of having committed an

offence punishable under the provisions of the Protection of 7374.24ca

Children From Sexual Offences Act, 2012 (POCSO Act). He

desires to bring the said judgment on record in the Writ Petition.

3. In view of the above, this Civil Application is

allowed in terms of prayer clause (B).

(Y. G. KHOBRAGADE, J.) (RAVINDRA V. GHUGE, J.)

sjk