Bombay High Court
Mukesh @ Mukya Ramesh Desaikar vs Vivek Phansalkar And Ors on 9 April, 2020
Equivalent citations: AIRONLINE 2020 BOM 592
Bench: S.S. Shinde, Virendrasingh Gyansingh Bisht
WP-194.2020.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
WRIT PETITION NO. 194 OF 2020
Mukesh @ Mukya Ramesh Desaikar ... Petitioner
Versus
Vivek Phansalkar and Ors. ... Respondents
Mr. D.S. Mhaispurkar for the petitioner.
Mr. J.P. Yagnik, APP for the respondent State.
CORAM : S.S. SHINDE &
V.G. BHIST, JJ.
DATE : 9th APRIL, 2020 P.C.:
Not on board, taken on board for pronouncement of judgment.
For the reasons recorded separately, the following order is passed :
1. Writ Petition is allowed. The impugned order of detention bearing No.TC/PD/DO/MPDA/10/2019 dated 31/10/2019 is quashed and set aside.
2. Detenue Mukesh @ Mukya Ramesh Desaikar shall be released forthwith unless required in any other case.
3. Writ Petition is allowed to the above extent. Rule is made absolute as above. Writ Petition is disposed of accordingly.
4. Parties shall act on ordinary copy of this order.
(V.G. BISHT,J.) (S.S. SHINDE,J.) ::: Uploaded on - 09/04/2020 ::: Downloaded on - 10/04/2020 08:16:22 :::