Bombay High Court
Rafat Yar Khan And Others vs The State Of Maharashtra And Others on 6 October, 2021
Author: Shrikant D. Kulkarni
Bench: V. K. Jadhav, Shrikant D. Kulkarni
926-CriAppln-2238-2021
-1-
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
926 CRIMINAL APPLICATION NO. 2238 OF 2021
RAFAT YAR KHAN AND OTHERS
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
......
Advocate for Applicants : Mr. Sohail Subhedar h/f
Mr. Ghanekar Nilesh S.
APP for Respondent No.1-State : Mr. R. D. Sanap
Advocate for Respondent Nos.2 to 6 : Mr. Mukesh M. Rapanwad
.....
CORAM : V. K. JADHAV AND
SHRIKANT D. KULKARNI, JJ.
DATED : 06th OCTOBER, 2021 PER COURT:-
1. Learned counsel for the applicants submits that this application for quashing of the FIR is filed on settlement.
2. In view of the above, issue notice to the respondents. Learned APP waives notice for the respondent No.1-State. Learned counsel Mr. Mukesh M. Rapanwad waives notice for respondent nos. 2 to 6.
3. Stand over to 18.11.2021.
(SHRIKANT D. KULKARNI, J.) (V. K. JADHAV, J.) vre ::: Uploaded on - 07/10/2021 ::: Downloaded on - 08/10/2021 23:56:53 :::