Rasika Ramesh Salve @ Rasika Indrasen ... vs State Of Maharashtra And Anr
2024 Latest Caselaw 1045 Bom

Bombay High Court

Rasika Ramesh Salve @ Rasika Indrasen ... vs State Of Maharashtra And Anr on 16 January, 2024

Author: N.R. Borkar

Bench: Anuja Prabhudessai, N.R. Borkar

                                                                           17_wp_120_2024.doc




            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  CRIMINAL APPELLATE JURISDICTION

                 CRIMINAL WRIT PETITION NO.120 OF 2024

Rasika Ramesh Salve @ Rasika
Indrasen Misal                                           ...Petitioner
                    Versus
The State of Maharashtra and
Anr.                                                   ...Respondents
                                 ....
Mr. Chintamani K. Bhangoji for the Petitioner.
Ms Rutuja Ambekar, APP for Respondent No.1-State.


                                     CORAM: SMT. ANUJA PRABHUDESSAI &
                                                N.R. BORKAR, JJ.

DATED: 16th JANUARY, 2024. P.C.:-

1. Issue notice to the Respondents, returnable on

06/02/2024. Ms Rutuja Ambekar, learned APP waives service on

behalf of Respondent No.1-State.

2. Learned APP shall make an endeavour to intimate the

next date of hearing to Respondent No.2 through the officer of the

concerned police station.

3. The case of the prosecution is that the Petitioner herein,

17_wp_120_2024.doc

who was employed as an assistant office superintendent with BSNL

had submitted false caste certificate, which has been invalidated by

the Caste Scrutiny Committee.

4. The learned counsel for the Petitioner has drawn our

attention to order dated 03/07/2023 passed by the coordinate Bench

of this Court whereby the judgment of the Caste Scrutiny Committee

was set aside and the matter was remanded to the Scrutiny

Committee to conduct fresh vigilance cell inquiry to determine the

veracity of the additional document produced by the Petitioner

herein. It is stated that the matter is still pending before the Caste

Scrutiny Committee.

5. Under the circumstances, though the investigation shall

continue, the charge-sheet shall not be filed till the next date of

hearing without prior permission of the Court.

6. Stand over to 06/02/2024.

(N.R. BORKAR, J.) (SMT. ANUJA PRABHUDESSAI, J.)