Bombay High Court
Ahmed Khan S/O. Amin Khan vs The State Of Maharashtra on 9 August, 2019
Author: V.L.Achliya
Bench: V.L.Achliya
1099.19Cri.WP.odt
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
940 CRIMINAL WRIT PETITION NO.1099 OF 2019
AHMED KHAN S/O. AMIN KHAN
VERSUS
THE STATE OF MAHARASHTRA
...
Advocate for Petitioner : Mr.N.S.Ghanekar
APP for Respondent-State : Mr.S.W.Mundhe.
...
CORAM : V.L.ACHLIYA,J.
DATE : 09.08.2019 PER COURT:
1] Mrs.Kiran J.Patil, who is one of the Investigating Officers in the case, is present. Mr.Thakare, Investigating Officer, who has given letter seeking DVR of C.C.T.V., is not present.
2] Learned APP submits that Mr.Thakare is transferred to Dhule and he could not communicate the order. Learned APP seeks time. List the Petition for hearing on 21st August, 2019 high on board.
3] Liberty to file affidavit-in-reply before next date.
[V.L.ACHLIYA] JUDGE DDC ::: Uploaded on - 09/08/2019 ::: Downloaded on - 10/08/2019 06:02:54 :::