Charulata Rajendra Chavan And Anr vs The State Of Maharashtra And Anr
2024 Latest Caselaw 378 Bom

Bombay High Court

Charulata Rajendra Chavan And Anr vs The State Of Maharashtra And Anr on 8 January, 2024

Author: A. S. Gadkari

Bench: A. S. Gadkari

RVC                                                                   37. WP 985-11.doc



                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       CRIMINAL APPELLATE JURISDICTION

                       CRIMINAL WRIT PETITION NO.985 OF 2011

Smt. Charulata Rajendra Chavan & Anr.                         ... Petitioners
             V/s.
The State of Maharashtra & Anr.                               ... Respondents

Mr. Uday Warunjikar a/w Mr. Samay Pawar i/b Satyavrat Joshi for the
Petitioners.
Mrs. A.A. Takalkar, APP for Respondent No.1-State.

                                        CORAM : A. S. GADKARI AND
                                                SHYAM C. CHANDAK, JJ.

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

1) The Petitioners have impugned the judgment and Order dated

4th December, 2010 passed in Criminal Revision Application No.265 of 2010

by the learned Ad-hoc Additional Sessions Judge-1, Kolhapur.

2) It is the trite position of law that, an Order passed by the

Judicial Authority cannot be assailed under Article 226 of the Constitution of

India. Reliance is placed on the decisions of Hon'ble Supreme Court in the

cases of Naresh Shridhar Mirajkar Vs. State of Maharashtra, reported in AIR

1967 SC 1 and A.R. Antuley Vs. R.S. Nayak, reported in (1988) 2 SCC.

According to us, the Petition pertains to the assignment of the learned Single

Judge.

3)                Remove from board.



      ( SHYAM C. CHANDAK, J. )                        ( A.S. GADKARI, J. )