Bombay High Court
Shashank Santosh Joshi And Others vs The State Of Maharashtra And Another on 25 February, 2021
Author: M.G. Sewlikar
Bench: T.V. Nalawade, M.G. Sewlikar
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criwp166.21.odt
IN THE HIGH COURT OF JUDICATURE OF BOMBAY
BENCH AT AURANGABAD
CRIMINAL WRIT PETITION NO. 166 OF 2021
Shashank s/o Santosh Joshi & others Petitioners
Versus
The State of Maharashtra & another Respondents
Mr. S.E. Shekade, Advocate for petitioners.
Mrs. V.N. Patil-Jadhav, APP for respondent No. 1.
CORAM : T.V. Nalawade &
M.G. Sewlikar, JJ.
DATE : 25th February, 2021. PER COURT :
1. Issue notice of fnal disposal to respondents returnable on 21st April, 2021. Learned APP waives service of notice on behalf of respondent No. 1.
2. Notice to respondent No. 2 be given by RPAD and private notice also. Hamdast allowed.
3. Pendency of this matter does not amount to interim relief of any nature.
( M. G. SEWLIKAR ) ( T.V. NALAWADE ) Judge Judge dyb ::: Uploaded on - 26/02/2021 ::: Downloaded on - 26/02/2021 23:19:18 :::