Citation : 2024 Latest Caselaw 3010 Bom
Judgement Date : 31 January, 2024
1 5 crwp8.24.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CRIMINAL WRIT PETITION NO.8 OF 2024
Lalit alias Tony s/o Gajanan Birole Vs. Dada s/o Dashrath Mangrulkar
__________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
Shri A.M. Jaltare, Advocate for petitioner.
CORAM : M.W. CHANDWANI, J.
DATE : JANUARY 31, 2024.
Heard.
2. The petition challenges the common judgment and order dated 12.09.2023 passed by the learned District Judge-13 and Additional Sessions Judge, Nagpur in Criminal Revision Application No.146/2013, whereby the revision application of the respondent has been allowed. The petition also challenges the order dated 12.03.2013 passed by the learned Judicial Magistrate First Class, Nagpur in Summary Criminal Case No.24534/2011.
3. Issue notice to the respondent, returnable within two weeks.
JUDGE
Wagh
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