Bombay High Court
Shekhar Vishwasrao Mane vs The Deputy Superintendent Sangli And ... on 29 August, 2018
Bench: S.S. Shinde, Mridula Bhatkar
Sherla V.
wp.804.2018_1.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION No.804 OF 2018
... Appellant /
Shri Shekhar Vishwasrao Mane
Applicant
Vs.
The Deputy Superintendent,
... Respondents
Sangli & Ors.
Mr.Umesh Mankapure for the Appellant / Applicant
Ms.M.M. Deshmukh, APP, for the Respondent / State
CORAM: Mr.S.S. SHINDE &
Mrs.MRIDULA BHATKAR, JJ..
DATED: AUGUST 29, 2018 P.C. :
1. Heard.
2. Issue notice to the respondents, for final disposal, returnable on 18.9.2018. Learned APP waives notice on behalf of the State.
3. S.O. to 18.9.2018.
(MRIDULA BHATKAR, J.) (S.S. SHINDE, J.) Digitally signed by Vishwanath Vishwanath Satyanarayana Satyanarayana Sherla Sherla Date:
2018.09.01 12:50:27 +0530 Page 1 of 1