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Yogesh S/O Pandurang Dhumale And Others vs State Of Maha., Thr. Secretary, Other ...
2026 Latest Caselaw 851 Bom

Citation : 2026 Latest Caselaw 851 Bom
Judgement Date : 23 January, 2026

[Cites 0, Cited by 0]

Bombay High Court

Yogesh S/O Pandurang Dhumale And Others vs State Of Maha., Thr. Secretary, Other ... on 23 January, 2026

Author: Anil S. Kilor
Bench: Anil S. Kilor
                               910-WP-3245-2025.odt                                           1




                                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                                                         NAGPUR BENCH : NAGPUR.

                                                           WRIT PETITION NO. 3245 of 2025
                                                            Yogesh Pandurang Dhumale and others
                                                                             vs.
                                                              State of Maharashtra, and another.
                               -------------------------------------------------------------------------------------------------------
                               Office Notes, Office Memoranda of                                   Court's or Judge's Order
                               Coram, appearances, Court's Orders
                               or directions and Registrar's order
                               -------------------------------------------------------------------------------------------------------
                                      Mr. R. N. Ghuge, Advocate for petitioners.
                                      Mrs S. S. Jachak, Addl. G. P. for respondent nos. 1 to 3.

                                      CORAM :- ANIL S. KILOR and RAJ D. WAKODE, JJ.

DATE :- 23rd JANUARY, 2026.

The learned counsel for the petitioners submits that the present petition is covered by the judgment of this Court in Writ Petition No. 3122 of 2022 (Anil Nago Badki and others vs. The State of Maharashtra and others) decided on 24.06.2022.

2. The learned Additional Government Pleader seeks time to go through the said judgment.

3. Place this matter on 28.01.2026 so as to enable the learned Additional Government Pleader to go through the said judgment and make a statement.

( RAJ D. WAKODE, J.) (ANIL S. KILOR, J.)

Andurkar.

Signed by: Jayant S. Andurkar Designation: PA To Honourable Judge Date: 23/01/2026 14:46:31

 
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