Bombay High Court
Dr. Yogendrasingh Vijaysingh Maurya ... vs The State Of Maharashtra & Anr on 24 June, 2019
Author: T.V. Nalawade
Bench: T.V. Nalawade
cwp974.15.odt
1
cw FARAD CONTINUATION SHEET NO.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
CRIMINAL WRIT PETITION NO.974 OF 2015
(Dr. Y.V. Maurya & anr. vs. State of Maharashtra & anr.)
Office Notes, Court's or Judge's Orders
Office Memoranda of
Coram, appearances,
Court's orders or
directions and
Registrar's orders.
Mr.V.B. Jadhav Advocate h/f. Mr. A.V. Hon
Advocate for Petitioners.
Mr.A.S. Shinde A.P.P. for Respondents.
....
CORAM: T.V. NALAWADE, J.
DATE : 24TH JUNE, 2019
ORDER:
1. Seen the order made by this Court of stay on 10th August, 2015. Seen the order made by the learned JMFC on 12th May, 2015. In the past similar prayer was rejected but again application was moved for discharge even when evidence before charge was not recorded. Due to this circumstances, the JMFC rejected the application for discharge. No revision was filed and straightway present ::: Uploaded on - 24/06/2019 ::: Downloaded on - 25/06/2019 05:51:13 ::: cwp974.15.odt 2 Office Notes, Court's or Judge's Orders Office Memoranda of Coram, appearances, Court's orders or directions and Registrar's orders.
proceeding is filed in this Court. There will be question of tenability of such proceeding and also the question of propriety is also involved. In view of this circumstance stay is vacated. Stand Over to 25th June, 2019, in urgent category. If the matter is not argued tomorrow, the same will be dismissed. Pendency of this matter does not amount to stay of any kind to anything in future.
[T.V. NALAWADE, J.] asb/JUN19 ::: Uploaded on - 24/06/2019 ::: Downloaded on - 25/06/2019 05:51:13 :::