Citation : 2025 Latest Caselaw 4341 Bom
Judgement Date : 25 August, 2025
Order 2508wp638.25
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CRIMINAL WRIT PETITION NO. 638/2025.
Mohammad Salim Mohammad Ismail.
-VERSUS-
State of Maharashtra and others.
Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders
or directions and Registrar's orders.
Shri B.S. Deshmukh, Advocate for the Petitioner. (VC)
Ms S.S. Jachak, A.P.P. for Respondents.
CORAM : ANIL L PANSARE AND
M.M. NERLIKAR, JJ.
DATE : AUGUST 25, 2025.
Heard.
2. The learned A.P.P. seeks to rely on the judgment of Division Bench of Delhi High Court in case of Pawan Gupta .vrs. Union of India and another (2024 SCC Online Del. 7235), on the point that the petition is not maintainable.
3. Learned Counsel for the petitioner seeks time to go through the said judgment and make statement.
4. List the matter for further consideration on 09.09.2025.
JUDGE JUDGE Signed by: R.G. Dhuriya (RGD) Designation: PS To Honourable Judge Date: 25/08/2025 16:59:58 Rgd.
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